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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(3) in The Gujarat Emergency Medical Services Act, 2007

(3)"base hospital" means a hospital to which a City Council or, as the case may be, a District Council has, by a contract entered into with its management, entrusted the work of providing or directing the life support system or limited life support system and pre-hospital care system;