Section 17(5) in The Gujarat Medical Practitioners' Act, 1963
(5)[ 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) that he had been regularly practising the Ayurvedic or Unani system of medicine-(i)in the Bombay area of the State of Gujarat on the 4lh November 1941 but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938 (Bombay XXVI of 1938); or(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.]
