Section 14(4) in The Gujarat Veterinary Practitioners Act, 1969
(4)Notwithstanding anything contained in sub-section (3) the name of every person who on the day immediately preceding the appointed day stood registered in any register kept under the Bombay Veterinary Practitioners Act, 1953 (Bombay LXVIII of 1953) in its application to the Bombay area of the State or under any other corresponding law shall be entered in the register prepared under this Act without such person being required to make an application or to pay any fee.
