Section 17(2) in Gujarat State Council for Physiotherapy Act, 2011
(2)Where any institution opens a new or higher course of study or training (including a post-graduate course of study or training) except with the previous permission of the State Government in accordance with the provisions of section 16, no qualification granted to any student of such institution on the basis of such study or training shall be considered as the recognized qualification for the purposes of this Act.
