Section 18(4) in The Gujarat Homoeopathic Act, 1963
(4)Every practitioner whose application for registration under sub-section (5) of section 17, and an appeal, if any, under sub-section (7) thereof, arc rejected shall, notwithstanding anything contained in sub-section (3), be entitled to have his name entered in the list without his being required to make an application or to pay any other fee, provided the sub-committee appointed under sub-section (6) of the said section is satisfied that such person has been practising regularly the Homoeopathic system of medicine in any part of the State of Gujarat from a date prior to the 1st May, 1960.
