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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1)(b) in The Gujarat Emergency Medical Services Act, 2007

(b)No person shall be appointed as a Director under sub-section (1) unless he is a physician or surgeon enrolled on the State Medical Register and who possesses the medical qualification of Doctor of Medicine (General Medicine) or, as the case may be, Master of Surgery (General Surgery or Orthopedic Surgery) granted by Universities or Medical Institutions in India specified in the First Schedule to the Medical Council Act and possesses experience in the practice of trauma or emergency medicine for a period of not less than five years;