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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(5)(ii) in The Gujarat Medical Practitioners' Act, 1963

(ii)in the Saurashtra area of the State of Gujarat on the 1st November 1951 but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938 (Bombay XXVI of 1938) as adapted and applied to the said area, shall, on an application made in the prescribed form within a period of four years from the appointed day and accompanied by a fee of ten rupees and the prescribed documents, be entitled to have his name entered in the register.]