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[Cites 0, Cited by 3] [Entire Act]

State of Uttar Pradesh - Section

Section 43 in The United Provinces Indian Medicine Act, 1939

43. Appeals to State Government from decision 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.