Section 18(3) in The Gujarat Homoeopathic Act, 1963
(3)Any person whose name is not entered in the register or who is not entitled to have his name entered in the register under section 17 but who proves to the satisfaction of the sub-committee appointed under sub-section (6) of section 17 that he had been regularly practising Homoeopathic system of medicine as his principal occupation in any part of the State of Gujarat from a date prior to the 1st May 1960 shall, on an application made in such form and accompanied by such documents as may be prescribed, [at any time before the end of the 31st October 1966] [Substituted for 'within a period of one year from the appointed day' by Gujarat 22 of 1965, dated 15th October 1965] and on payment of a fee of rupees twenty-five be entitled to have his name entered in the list.
