Section 19(1) in The Gujarat Medical Council Act, 1967
(1)Any person who desires to be registered provisionally under section 25 of the Indian Medical Council Act, 1956 (CII of 1956), shall make an application in the prescribed form to the Registrar and shall pay [the prescribed fee] [Substituted for 'a fee of five rupees' by Gujarat 7 of 1995, dated 28th July 1995.].
