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State of Odisha - Section

Section 49 in The Orissa Ayurvedic Medicine Act, 1960

49. Appeals to Government from decision of Council.

(1)An appeal shall lie to the Government from every decision of the Council under this Act, except a decision made by the Council as an appellate authority.
(2)Every appeal under Sub-section (1) shall be preferred within three months from the date of such decision.