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[Cites 0, Cited by 1] [Entire Act]

State of Punjab - Section

Section 18 in The Punjab Medical Registration Act, 1916

18. Appeal against the decision of Council.

- An appeal shall lie to the [State Government against every decision of the Council under section 13 or Section 16. Such appeal shall be preferred within three months from the date of the Council's decision.] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.]