Section 18 in Gujarat State Council for Physiotherapy Act, 2011
18. Time for seeking permission for certain existing institution, etc.
(1)If, before the commencement of this Act, any person has established an institution or any institution has opened a new or higher course of study or training or increased its admission capacity, such person or institution, as the case may be, shall seek within a period of one year from the commencement of this Act, the permission of the State Government in a accordance with the provisions of section 16.(2)If any person or institution, as the case may be, fails to seek the permission under sub-section (1), the provision of section 17 shall apply so far as may be as if the permission of the State Government under section 16 has been refused.
