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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(1)Any person aggrieved by any order of the Council made under section 14 may, within ninety days from the date on which such order is served, appeal against such order to the State Government.