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State of Karnataka - Section

Section 22 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016

22. made by the prescribed Authority.

Appeal.- any person aggrieved by the order of appropriate authority or the prescribedauthority may appeal to such Appellate Authority as may be prescribed within thirty days from thedate of such orders.