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] [Entire Act] State of Madhya Pradesh - Section Section 96 in The M.P. Public Health Act, 1949 96. Appeal against notification. - Any person aggrieved by the issue of notification under Section 94, may, within such time as may be prescribed appeal to the Government whose decision shall be final.
