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State of Rajasthan - Section

Section 48 in The Rajasthan Homoeopathic Medicine Act, 1969

48. Appeals to State Government from decisions of Board.

(1)An appeal shall lie to the State Government from every decision of the Board under this Act.
(2)Every appeal under sub-section (1) shall be preferred within three months of the date of communication of the decision sought to be appealed from.