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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(1)(a) in Gujarat Public Trusts Act, 2011

(a)to reserve and earmark ten per cent, of the total number of operational beds and ten per cent, of the total capacity of patients treated at such medical centre, for medical examination and treatment in each department of the medical centre, in such manner as may be specified in the directions, for the indigent patients seeking admission or treatment, who shall be medically examined and treated and admitted, as the case may be free of charge;