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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(2) in The United Provinces Indian Medicine Act, 1939

(2)Any person aggrieved by the order of the Registrar refusing to enter his name in the Register or to make any entry therein may, within ninety days of such refusal, appeal to the Board.