Section 18 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
18. Appeal against decision of Council.
(1)Any person aggrieved by the decision of the Council under Sections 12, 15 and 16 may prefer an appeal to the State Government.(2)An appeal under sub-section (1) shall be preferred within three months from the date of the receipt by the party concerned of a copy of such decision and it shall be accompanied by such fee as may be prescribed by regulation.
