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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970

(2)Where any dispute arises regarding any election to the Board, it shall be referred to the State Government within such period as may be prescribed and the decision of the State Government thereon shall be final.