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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(5) in The Gujarat Emergency Medical Services Act, 2007

(5)Unless it is specifically provided in the terms of a certificate, the grant of a certificate to a person shall not in any way hinder or restrict the power of the authorised officer to grant a certificate to another person in respect of the same area.