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 22] [Entire Act] State of Andhra Pradesh - Subsection Section 22(3) in Andhra Pradesh Para Medical Board Act, 2006 (3)A person aggrieved by an order under subsection (1) may, within thirty days from the date of order appeal to the Government and the decision of the Government shall be final;
