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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(5) in The Maharashtra Nurses Act, 1966

(5)Any person aggrieved by any of the conditions imposed by the licensing authority or by the refusal or revocation of any licence under this section may appeal within three months of such imposition, refusal or revocation to the State Government. The memorandum of appeal shall be accompanied by such fee as may be prescribed. The decision of the State Government on such appeal shall be final.