Section 4(1) in The Gujarat Nursing Homes Registration Act, 1949
(1)Every person intending to carry on a nursing home shall make every year an application for registration or the renewal of registration to the local supervising authority:Provided that in the case of a nursing home [which is in existence in any area at the date of the coming into force of Section 3 in that area] [These words were substituted for the words 'which is in existence at the date of the commencement of this Act' by Bombay 42 of 1959, Sections. 6 and 7.] an application for registration shall be made within three months from such date.
