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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(5) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(5)On receipt of such appeal, the State Government may, after giving the person concerned an opportunity of being heard and after consulting the Council, pass an appropriate order which shall be final and binding.