Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Gujarat - Subsection Section 86(4) in Gujarat State Council for Physiotherapy Rules, 2013 (4)The State Government shall decide the appeal after hearing the aggrieved party and the Council and the decision shall be communicated to the appellant by a registered post.
