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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2) in The Gujarat Medical Council Act, 1967

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may be made-
(a)for the whole or any part of the State, and
(b)to provide for all or any matters expressly required or allowed by this Act to be prescribed by rules.