Section 6(1)(n) in The Gujarat Emergency Medical Services Act, 2007

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State of Gujarat - Subsection

Section 6(1)(n) in The Gujarat Emergency Medical Services Act, 2007

(n)a person who being enrolled on the State Medical Register is an administrator of a hospital (not being a Government hospital) having not less than one hundred beds for a period of not less than five years, to be appointed by the State Government,

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State of Gujarat - Subsection

Section 6(1)(n) in The Gujarat Emergency Medical Services Act, 2007