Section 20(4) in The Gujarat Medical Council Act, 1967
(4)Subject to the provisions of section 26 of the Indian Medical Council Act, 1956 (CII of 1956), any person whose name is entered in. the register and who subsequent to his registration obtains any additional qualification specified in the Schedule to this Act or in any of the Schedules to the Indian Medical Council Act, 1956 (CII of 1956), shall on an application made in this behalf, and on payment of the prescribed fee, be entitled to have an entry stating such additional qualification made against his name in the register.
