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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3)(b) in Gujarat State Council for Physiotherapy Act, 2011

(b)a person not being a citizen of India who is employed as a Physiotherapist teacher in any hospital or institution in any State or Union Territory for the purpose of teaching, research or charitable work, may with the approval of the President, be enrolled temporarily in the register for such period as may be specified in this behalf in the order issued by the President, subject to passing the screening examination conducted by the Council from time to time :