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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2) in The Gujarat Medical Practitioners' Act, 1963

(2)The register shall be in the prescribed form and there shall be one register consisting of two parts. Part I shall include the names of registered practitioners possessing any of the recognised qualifications and Part II shall include the names of registered practitioners other than those included in Part I.