Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(c) in The Gujarat Medical Council Act, 1967

(c)if the application is not made on or before the date fixed by the further notice sent by registered post under clause (b) the Registrar shall remove the name of the defaulter from the register and shall inform him of such removal by registered post: