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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(1) in Gujarat State Council for Physiotherapy Act, 2011

(1)Where the name of any person has been removed from the register on any ground other than that he is not possessed of the requisite qualification for being required as Physiotherapist, may appeal, in the prescribed manner and to payment of such fees, as may be prescribed, to the Government whose decision thereon shall be final.