Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(1) in The Delhi Medical Council Act, 1997

(1)Any person aggrieved by any decision of the Registrar under this Act may, within a period of one month from the date on which the decision in communicated to him, appeal to the Council whit shall hear and determine the appeal in the prescribed manner.