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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(4) in The Maharashtra State Council For Occupational Therapy And Physiotherapy Act, 2002

(4)Any person aggrieved by an order of the Council may prefer an appeal against that order to the State Government in such form and manner, within such time, on such conditions and on payment of such fees as may be prescribed.