Section 20 in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972
20. Appeal against the decision of Council.
(1)An appeal shall lie to the State Government against every decision of the Council under Section 15 or Section 17 and the decision of the State Government thereon shall be final.(2)Every appeal under sub-section (1) shall be preferred within three months from the date of the receipt by the party concerned of a copy of such decision.
