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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Gujarat - Subsection

Section 73(3) in Gujarat State Council for Physiotherapy Rules, 2013

(3)No complaint shall be entertained unless it is in writing addressed to the Registrar of the Council and signed by the person making it, and shall state the grounds of the complaint, and shall be accompanied by the declaration as to the facts of the case. All anonymous complaints shall be disregarded.