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 35] [Entire Act] State of Gujarat - Subsection Section 35(3) in Gujarat State Council for Physiotherapy Rules, 2013 (3)The Presiding Authority may not allow an amendment to be moved which, were a substantive motion, would have been in-admissible under these rules.
