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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(16) in The Gujarat Emergency Medical Services Act, 2007

(16)"medical emergency" means a situation-
(a)where an individual needs such immediate medical attention and the absence of which would place his health is serious jeopardy, or
(b)where the potential for such need is perceived by emergency staff;