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] [Section 48] [Entire Act] State of Rajasthan - Subsection Section 48(3) in Rajasthan Para-medical Council Regulations, 2014 (3)A person aggrieved by an order may, within thirty days from the date of order, file an appeal to the Council and the decision of the Council thereon shall be final.
