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

State of Maharashtra - Subsection

Section 23(3) in The Maharashtra Nurses Act, 1966

(3)Any person aggrieved by any order of the Council made under this section may, within three months from the date on which the order is communicated to him, appeal against such order to the State Government. The order of the State Government on any such appeal shall be final.