Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act] State of Gujarat - Subsection Section 40(1)(i) in The Gujarat Homoeopathic Act, 1963 (i)the service rendered by the officers and servants before the notified day shall be deemed to be service rendered under the Council;