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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(2) in The Gujarat Emergency Medical Services Act, 2007

(2)Notwithstanding anything contained in section 200 of the Code of Criminal Procedure, 1973, it shall not be necessary, in respect of the offence referred to in subsection (1), to examine the authorised officer when the complaint is presented in writing.