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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(2)(i) in The Gujarat Emergency Medical Services Act, 2007

(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