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 73] [Entire Act] State of Gujarat - Subsection Section 73(5) in Gujarat State Council for Physiotherapy Rules, 2013 (5)If the President has reason to believe that a complaint is pseudonymous, he may call upon the complainant to furnished further particulars, for ascertaining for its genuineness.
