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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(3) in The Gujarat Veterinary Practitioners Act, 1969

(3)The register prepared or maintained or deemed to have been prepared or maintained under the Act so repealed, and in force immediately before the appointed day shall be deemed to be the register prepared under Section 14, until a register is prepared under that section.