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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1) in The Gujarat Emergency Medical Services Act, 2007

(1)
(a)A token provision of Rs. 15 lakh is made in the non plan budget of medical services in the year 2005-06.
(b)The Authority shall have its own fund and all receipts of the Authority shall be carried thereto and all payments by the Authority shall be made therefrom.