Section 19 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
19. Particulars of appeal.
- An appeal to the Board, preferred under clause (b) of sub-section (2) of Section 19 of the Act, against the decision of the Registrar regarding the registration of any person or the making of any entry in the Register, shall be in writing and shall state the grounds on which the claim in the appeal is made together with the names of persons concerned, their qualification, the date on which and the authorities from which they were received, and other material particulars.
