43. Amendment of Bombay XXVI of 1938 and that Act as applied to Saurashtra and Kutch areas of the State.
- The provisions of the Bombay Medical Practitioners' Act 1938, (Bombay XXVI of 1938), and of the said Act as adapted and applied to the Saurashtra area of the State of Gujarat and as extended to the Kutch area of the State of Gujarat specified in column 1 of the Second Schedule shall be amended in the manner and to the extent specified in column 2 of the said Schedule.[First Schedule [Substituted by Gujarat 6 of 1967, dated 11th August 1967]Recognised Qualifications][See Sections 2(13), 15(1)(I) And (O), 17(3) And 30].
