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 34] [Entire Act] State of Gujarat - Subsection Section 34(1) in The Gujarat Emergency Medical Services Act, 2007 (1)The Council shall have its own fund and all receipts of the Council shall be carried thereto and all payments by the Council shall be made therefrom.
