Section 40(2) in The Gujarat Homoeopathic Act, 1963
(2)Part A, Part B, and Part C of the register duly maintained under the Bombay Homoeopathic Act, 1951 (Bombay XLVIII of 1951), (hereinafter in this section referred to as the "repealed Act") and in force immediately before the notified day in the Bombay area of the State shall be deemed to be the register prepared and maintained under this Act, until the register is prepared under section 17.
