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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(1) in Uttarakhand Medical Council Act, 2002

(1)Any person aggrieved by any decision of the Registrar under this Act may, within the period of 1 month from the date on which the decision is communicated to him, appeal to the Council which shall hear and determine the appeal in the prescribed manner.