Section 16(3) in The Gujarat Medical Council Act, 1967
(3)Any person who possesses any of the qualifications specified in the Schedule to this Act or in the First, Second or Third Schedule to the Indian Medical Council Act, 1956 (CI1 of 1956), shall, subject to any conditions laid down by or under the Indian Medical Council Act, 1956, at any time on an application made in the prescribed form to the Registrar and on payment of [the prescribed fee] [Substituted for 'a fee of fifty rupees' by Gujarat 7 of 1995, dated 28th July 1995.] and on presentation of his degree, diploma, licence or certificate, be entitled to have his name entered in the register:Provided that the name of an applicant who is unable to present his degree, diploma, licence or certificate may be entered in the register, if he satisfies the President that he holds such degree, diploma, licence or certificate but cannot for sufficient cause present the some with his application.
