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State of Rajasthan - Section

Section 55 in The Rajasthan Indian Medicine Act, 1953

55. Appeals to State Government from decisions of Board.

(1)An appeal shall lie to the State Government from every decision of the Board under this Act, except a decision made by the Board as an appellate authority.
(2)Every appeal under sub-section (1), shall be preferred within three months of the date of such decision.