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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Tamilnadu - Subsection

Section 14A(2) in Tamil Nadu Medical Registration Act, 1914

(2)Any person aggrieved by an order under sub-section (1) may appeal to such authority and within such time, as may be specified in this behalf by the State Government and such authority shall pass such order on the appeal as it thinks fit.