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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(4) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018

(4)Any person aggrieved by the decision of the Registrar regarding theregistration of any person may within ninety days from the date of such decision orwithin such extended time as the Board may upon sufficient cause allow, appeal to theBoard.