Section 23(3) in The Gujarat Homoeopathic Act, 1963
(3)(a)If the renewal fee is paid on or before the due date, the Registrar shall issue to the practitioner a renewal slip in the prescribed form specifying the date up to which the validity of his certificate of registration or enlistment, as the case may be, has been extended.(b)If the renewal fee is not paid by the due date, the Registrar shall remove the name of the defaulting practitioner from the register or the list, as the case may be On such removal the certificate of registration or enlistment, as the case may be, issued to the practitioner shall be deemed to have been cancelled:Provided that the name so removed may be re-entered in the register or the list, as the case may be, on payment of the renewal fee an such additional fee as may be prescribed. On receipt of such fee the Registrar shall issue a renewal slip as provided in clause (a).
