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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Gujarat - Subsection

Section 78(2) in Gujarat State Council for Physiotherapy Rules, 2013

(2)The notice Sha11 be accompanied by a statement of allegations on which each charge is based. The relevant allegations as to facts, the inferences which they lead to, and the circumstances supporting such inferences shall be clearly mentioned along with any other circumstances proposed to be considered while passing orders in the case.