Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Gujarat - Subsection Section 44(7) in The Gujarat Emergency Medical Services Act, 2007 (7)A holder of licence may stock such drugs as are approved by the City Council, the District Council or, as the case may be, the base hospital.
