Section 16(5)(b) in The Gujarat Medical Council Act, 1967

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State of Gujarat - Subsection

Section 16(5)(b) in The Gujarat Medical Council Act, 1967

(b)Within a period of three months from the appointed day or such further period as the State Government may allow, the Registrar shall publish a general notice in the Official Gazette and in such newspapers, as the Council may select, in such form as may be prescribed, calling upon every person to whom clause (a) applies, to pay to the Registrar in the prescribed manner a fee of five rupees if he desires to continue his name on the register under this Act, and shall also send individual notice for a like purpose by registered post to every such person at his last known address in such form as may be prescribed. The name of every such person who pays such fee before the expiry of the period of two months from the date of publication of the general notice in the Official Gazette shall be continued on, the register, without such person being required to make an application or to pay any other fee for this purpose. If such fee is not paid within time, the Registrar shall remove the name of the defaulter from the register:

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State of Gujarat - Subsection

Section 16(5)(b) in The Gujarat Medical Council Act, 1967