Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Goa - Subsection Section 38(9) in Goa Clinical Establishments (Registration and Regulation) Act, 2019 (9)Any person aggrieved by the decision of the authority may prefer an appeal to the Council within a period of three months from the date of the said decision.
