Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 31] [Entire Act]

State of Rajasthan - Section

Section 26 in Rajasthan Para-medical Council Act, 2008

26. Appeals from orders of Council.

- Any person aggrieved by an order or decision of the Council under proviso to sub-section (20 of section 20 or under section 258 may, within three months from the date of such order or decision, appeal to the State Government whose decision thereon shall be final.