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[Cites 0, Cited by 0] [Section 15F] [Entire Act]

State of Goa - Subsection

Section 15F(2) in The Goa Public Health Rules, 1987

(2)The Director shall, after considering the requirements and conditions for operating ambulance van as specified in rule 15D, report as specified in sub-rule (2) of rule 15E and such other requirements as he deems fit, renew the permit before it's expiry.