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State of Gujarat - Section

Section 26 in Gujarat State Council for Physiotherapy Rules, 2013

26. Time limit for referring election disputes.

- The time limit for referring any dispute as provided in Section 7 to State Government shall be,
(i)In the case of elected members, thirty days from the date of declaration of the results of election; and,
(ii)In the case of election of the President or Vice-President, thirty days from the date of their election.