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State of West Bengal - Section

Section 23 in The Bengal Medical Act, 1914

23. Appeal to Council from decision of Registrar.

- If any person is dissatisfied with any decision of the Registrar, refusing to enter the name [* *] [Words 'or any title' omitted by West Bengal Act 16 of 1954.] or qualification of such person in the register of registered practitioners, he may at any time within three months from the date of such decision, appeal to the Council, whose decision shall be final.