Section 20(2) in The Gujarat Homoeopathic Act, 1963
(2)If the name of any such practitioner is entered in-(a)the register maintained under the Bombay Medical Act, 1912 (Bombay VI of 1912), or any corresponding law for the time being in force in any part of the State of Gujarat, or(b)the register or list maintained under the Bombay Medical Practitioners' Act, 1938 (Bombay XXVI of 1938), or any other corresponding law, it shall be the duty of the Council to give intimation of such removal to the authority entitled to maintain the said register or the said list.
