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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(1) in Gujarat State Council for Physiotherapy Act, 2011

(1)Every person possessing the qualification as a Physiotherapist mentioned in the Schedule, shall subject to the provisions contained in this Act and on payment of such fees as may be prescribed in this behalf, be entitled to have his name entered in the register, as the case may be, subject to such conditions as the Council may prescribe.