Section 14(3) in The Gujarat Veterinary Practitioners Act, 1969
(3)Every person who possesses any of the qualifications specified in the Schedule or is for the time being registered under any law for the registration of veterinary practitioners in force in any other State in India with whom reciprocity of registration of veterinary practitioners has been arranged by the State Government, shall, at any time on an application made in the form prescribed by rules to the Registrar and on payment of a fee proscribed by the regulations be entitled to have his name entered in the register:Provided that the Registrar shall refuse to register the name of a veterinary practitioner who in the opinion of the Council, is not fit to be registered on account of his past misconduct as defined for the purpose of Section 16.
