Section 17(6) in The Gujarat Medical Practitioners' Act, 1963
(6)Any person not being a person qualified for registration under sub-section (3) or (4) who proves to the satisfaction of the Committee appointed under sub-section (8),-(a)that he has been regularly practising the Ayurvedic or Unani system of medicine in a merged territory or a merged area from a period of not less than ten years before the 1st May 1956, or(b)that he has been regularly practising the Ayurvedic or Unani system of medicine in the hutch area of the State for a period of not less than ten years before the appointed clay, shall, on an application made in the prescribed form within a period of one year 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.Explanation: - In this sub-section,
