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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2) in Gujarat State Council for Physiotherapy Act, 2011

(2)The State Government shall after considering such representation shall forward it, along with such remarks as it deems necessary, to the University or Institution with an intimation of the period within which the University or Institution may submit its explanation to the State Government.