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 49] [Entire Act] State of Uttar Pradesh - Subsection Section 49(1) in The U.P. Homoeopathic Medicine Act, 1951 (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.
