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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(2) in The Gujarat Emergency Medical Services Act, 2007

(2)No order passed under this Act or any rules, regulations or appeals made thereunder by the Director, the Authority, a City Council or a District Council or any officer of the Authority, a City Council or a District Council shall be called in question in any civil court.