Legal Document View

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
[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Gujarat - Subsection

Section 82(2)(b) in Gujarat State Council for Physiotherapy Rules, 2013

(b)The practitioner shall then be invited to state his case by himself or by his legal practitioner to produce his evidence in support of it. He may address the Council either before or at the conclusion of his evidence.