Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Medical Practitioners (Amendment) Act, 1966 19 of 1966 [17 October 1966] CONTENTS 1. Short Title 2. Amendment Of Section 17 Of Guj. 6 Of 1964 Gujarat Medical Practitioners (Amendment) Act, 1966 19 of 1966 [17 October 1966] An Act further to amend the Gujarat Medical Practitioners Act, 1963 for certain purposes. It is hereby enacted in the Seventeenth Year of the Republic of India as following:- 1. Short Title :- This Act may be called the Gujarat Medical Practitioners (Amendment) Act, 1966. 2. Amendment Of Section 17 Of Guj. 6 Of 1964 :- In the Gujarat Medical Practitioners Act, 1963(Guj. 6 of 1964), in section 17, for sub-section (5). the following shall be substituted, namely:- "(5) Any person not being a person qualified for registration under sub-section (3) or (4) who proves to the satisfaction of the Committee appointed under sub-section (8) that he had been regularly practising the Ayurvedic or Unani system of medicine- (i) in the Bombay area of the State of Gujarat on the 4th November 1941 but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938(Bom. XXVI of 1938), or (ii) in the Saurashtra area of the State of Gujarat on the 1st November 1951 but his name was not entered in the register maintained under the Bombay Medical Practitioners Act, 1938(Bom. XXVI of 1938) as adapted and applied to the said area, shall, on an application made in the prescribed form within a period of four years 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."