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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(4)(b) in The Gujarat Medical Council Act, 1967

(b)who stands entered in the register duly kept under section 6 of the Bombay Medical Act, 1912 (Bombay VI of 1912) as adapted and applied to the Saurashtra area of the State, on the day immediately preceding the appointed day, shall be entered in the register prepared under this Act, without such person being required to make an application or to pay any fee for this purpose.