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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(1)(b) in The Gujarat Emergency Medical Services Act, 2007

(b)the holder of a licence has, without reasonable cause, failed to comply with the conditions subject to which the licence has been granted or has contravened any of the provisions of this Act or the rules, regulations or bye-laws made thereunder.