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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3) in The Maharashtra Nursing Home Registration Act, 1949

(3)Any person aggrieved by an order refusing an application for registration or cancelling any registration may, within a calendar month after the date on which the copy of the order was sent to him, appeal to the State Government against such order of refusal. The decision of the State Government on any such appeal shall be final.