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State of Odisha - Section

Section 30 in The Orissa Medical Registration Act, 1961

30. Appeal to the Council from decision of Registrar.

- If any person is aggrieved by any decision of the Registrar refusing to enter the name or any title or qualification of such person in the register, he may, at any time within three months from the date of intimation of the same, appeal to the Council whose decision shall be final.