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State of Kerala - Section

Section 24 in Nurses and Midwives Act, 1953

24. Appeal from order under section 2.

- (3) Any person aggrieved by an order of the Council made under section 23 may, within three months from the date on which notice of such order is served on him, appeal to the Government against such order in such manner and subject to such conditions and on payment of such fees as may be prescribed by rules and the decision of the Government on such appeal shall be final.