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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(6) in The M.P. Public Health Act, 1949

(6)Any person aggrieved by a direction issued under sub-section (2) may, within a period thirty days from the communication of the direction appeal to the Government. The Government shall pass, thereupon, such order as it may think fit. The appellate order of the Government shall be final.