Section 46(2) in The Gujarat Emergency Medical Services Act, 2007
(2)A person referred to in section 45 or a Non-Government Organisation or an association of persons providing emergency medical service on the date of coming into force of this Act (hereinafter referred to as "the said date") shall, within three months from the said date, make an application to the authorised officer for grant of a certificate for providing emergency medical service and-(i)a person who makes such an application shall be deemed to have been authorised to provide emergency medical service from the said date till the date on which he is either granted or refused a certificate, and(ii)a person, who does not make such application within the said period of three months, shall be deemed to be providing emergency medical service without a certificate.
