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

State of Gujarat - Subsection

Section 18(7) in The Gujarat Homoeopathic Act, 1963

(7)Any person aggrieved by the decision of the sub-committee under sub-section (3) or (4) may, within a period of one month from the date on which such decision is communicated to him, appeal to the Council whose decision shall be final.