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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) in The Gujarat Emergency Medical Services Act, 2007

(1)For the purpose of providing emergency medical services in the State, the State Government shall, by notification in the Official Gazette, establish an Authority by the name of the Gujarat Emergency Medical Services Authority with effect from such date as may be specified in the notification.