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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(5) in The Rajasthan Indian Medicine Act, 1953

(5)Any person aggrieved by the decision of the Registrar on any application for registration or regarding the making of any entry or alterations in a register or regarding the removal of his name therefrom, may within ninety days of such decision appeal to the Board.