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State of Assam - Section

Section 26 in Assam Yoga Council Act, 2018

26. Appeal to the Council against decision of the Registrar.

- If any person is dissatisfied with any decision of the Registrar refusing to enter his qualification under section 25 in the register, he may, at any time, within ninety days from the date of such decision, appeal to the Council in the prescribed manner and decision of the Council shall be final.