Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(3) in Gujarat State Council for Physiotherapy Rules, 2013 (3)Any registered practitioner aggrieved by the decision of the Registrar may, within five days of receipt of the order, prefer an appeal to the State Government.
