Section 45 in The Gujarat Emergency Medical Services Act, 2007
45. Prohibition against advertising, proclaiming, etc. of providing emergency medical service without valid certificate of recognition.
- No person shall advertise, proclaim, profess or represent that he provides emergency medical service in a City or a District unless such person possesses a valid certificate of recognition issued to him by an officer authorised in this behalf by a City Council or, as the case may be, a District Council (hereinafter referred to as "the authorised officer").
