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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(2)(b) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(b)to hear and decide appeals from the decision of the Registrar in such manner as may be prescribed by regulations;