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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Gujarat - Subsection

Section 76(1) in Gujarat State Council for Physiotherapy Rules, 2013

(1)Where the Executive Committee is of the opinion that the case should be filed , or that a warning would be adequate the Committee may require the Registrar to call, by a letter sent by registered post for the explanation of the registered practitioner, if any, within a period of fifteen days of the date of receipt of the letter.