Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act] State of Jammu-Kashmir - Subsection Section 28(2)(g) in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959 (g)The manner in which appeals against the decision of the Registrar shall be heard by the Board under section 17.