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 38] [Entire Act] State of Gujarat - Subsection Section 38(2) in The Gujarat Emergency Medical Services Act, 2007 (2)The State Government shall cause every such report to be laid before the State Legislature within a period of six months from the date of its receipt under sub-section (1).
