Section 16(4) in The Gujarat Medical Council Act, 1967
(4)The name of every person-(a)who, being entered, on or after the 1st May 1961 in the register duly kept under section 6 of the Bombay Medical Act, 1912 (Bombay VI of 1912) as in force in the Bombay area of the State (hereinafter referred to as "the Bombay Area Register") stands entered in the said register on the day immediately preceding the appointed day, or(b)who stands entered in the register duly kept under section 6 of the Bombay Medical Act, 1912 (Bombay VI of 1912) as adapted and applied to the Saurashtra area of the State, on the day immediately preceding the appointed day, shall be entered in the register prepared under this Act, without such person being required to make an application or to pay any fee for this purpose.
