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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(4) in The Gujarat Veterinary Practitioners Act, 1969

(4)Any person aggrieved by an order of the Council under sub-section (1) or (3) may, appeal in the manner prescribed by rules to the State Government within ninety days from the date on which the order is communicated to him.