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[Cites 0, Cited by 0] [Section 44(5)] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(5)(b) in The Gujarat Emergency Medical Services Act, 2007

(b)Besides the qualifications provided in the Motor Vehicles Act, 1988, the Ambulance driver shall have successfully completed an Emergency Vehicle Operators' Course of Instructions approved by the City Council or, as the case may be, by the District Council.