Section 12 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
12. Appeal.
- Any person aggrieved by an order of the [Committees] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.], may prefer an appeal, within thirty days from the date of such order, before the High Court.
