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State of Rajasthan - Section

Section 44 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018

44. Appeals to State Government from decisions of Board.-(1) An appeal

shall lie to the State Government from every decision of the Board under this Act.
(2)Every appeal under sub-section (1) shall be preferred within three months ofthe date of the communication of the decision sought to be appealed from.