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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(3)(a) in Gujarat State Council for Physiotherapy Act, 2011

(a)if the scheme is defective and does not contain any necessary particular give a reasonable opportunity to the person or institution concerned for making a written representation and it shall be open to such person or institution to rectify the defects if any specified by the Council;