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[Cites 0, Cited by 7] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4) in The Pharmacy Act, 1948

(4)A person aggrieved by an order under sub-section (1) which has been confirmed by the State Council may, within thirty days from the communication to him of such confirmation, appeal to the State Government, and the order of the State Government upon such appeal shall be final.