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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Gujarat - Subsection

Section 53(1) in The Gujarat Emergency Medical Services Act, 2007

(1)An appeals shall lie to the Director against the following orders, namely;-
(a)an order refusing to grant a certificate under section 46 or to grant a licence under section 49, and
(b)an order revoking or suspending a certificate under section 47 or a licence under section 50.