Section 10(2) in The M.P. Ayurvedic, Unani Tatha Prakritic Chikitsa Vyavasayi Adhiniyam, 1970
(2)Any member aggrieved by a declaration made by the Board under sub-section (1) may file an appeal to the State Government within ninety days from the date of such declaration and the decision of the State Government in such appeal shall be final.
