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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(c) in Maharashtra Paramedical Council Act, 2011

(c)whose name, from the State Register is removed, may, within ninety days of order of rejection, prohibition or removal, as the case may be, appeal to the Government in such manner as may be prescribed and the decision of the Government thereon shall be final.