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 21(1)] [Section 21] [Entire Act] State of Gujarat - Subsection Section 21(1)(ix) in Bhakta Kavi Narsinh Mehta University Act, 2015 (ix)the Commissioner of Health and Medical Services, and Medical Education, Gujarat State, or his nominee not below the rank of Joint Director.