Section 30 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
30. Appeal to State Government from decision of the Parishad.
- An appeal shall lie to the State Government against any decision or order of the Parishad refusing to enter a person's name in the Register or removing his name therefrom if filed within three months of the date of decision or order and the decision of the State Government shall be final.
