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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttar Pradesh - Subsection

Section 31(2) in The U.P. Homoeopathic Medicine Act, 1951

(2)Any person aggrieved by the decision of the Registrar regarding the registration of any person or the making or removal of any entry in the register may, within ninety days of such registration or entry, appeal to the Board.