19. Undertaking to be given for entering name in register or list.
(1)Notwithstanding anything contained in sections 17 and 18, the name of a practitioner shall not be entered in the register or the list unless he gives an undertaking in writing executed in such manner as may be prescribed-(i)to the effect that he shall not use any degree, diploma or licence which is not granted by, or which is identical with or is a colourable imitation of any degree, diploma or licence granted by, a body or institution authorised under the Indian Medical Degrees Act, 1916 (VII of 1916), the Indian Medical Council Act, 1956 (CII of 1956), the Bombay Medial Act, 1912 (Bombay VI of 1912)or the Bombay Medical Practitioners' Act, 1938 (Bombay XXVI of 1938), or under this Act or under any law corresponding to any of these enactments, for the time being in force in any part of the State of Gujarat, and(ii)in the case of a practitioner other than a practitioner whose name is entered in the register under the provisions of sub-section (4) of section 17, also to the effect that he shall not practise any system of medicine other than Homoeopathy, unless he is duly qualified and entitled under any law for the time being in force to practise that system.(2)It shall be lawful for a practitioner whose name is entered in the register or the list to use after his name the words "Registered Homoeopathic Practitioner" or "Enlisted Homoeopathic Practitioner", as the case may be, in full to indicate that his name has been entered in the register or the list, as the case may be under this Act.
