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 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(1) in The M.P. Ayurvigyan Parishad Adhiniyam, 1987 (1)Any person aggrieved by the decision of the Council under Sections 12, 15 and 16 may prefer an appeal to the State Government.
