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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987

(2)An appeal under sub-section (1) shall be preferred within three months from the date of the receipt by the party concerned of a copy of such decision and it shall be accompanied by such fee as may be prescribed by regulation.