Legal Document View

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
[Cites 0, Cited by 0] [Section 44(5)] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(5)(a) in The Gujarat Emergency Medical Services Act, 2007

(a)Ambulance driver shall be qualified as a driver according to the provisions of Motor Vehicles Act, 1988.