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[Cites 0, Cited by 0] [Section 17(6)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(6)(b) in The Gujarat Medical Practitioners' Act, 1963

(b)that he has been regularly practising the Ayurvedic or Unani system of medicine in the hutch area of the State for a period of not less than ten years before the appointed clay, shall, on an application made in the prescribed form within a period of one year from the appointed day and accompanied by a fee of ten rupees and the prescribed documents be entitled to have his name entered in the register.