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

State of Karnataka - Subsection

Section 23(2) in The Karnataka Homeopathic Practitioners Act, 1961.

(2)Any person aggrieved by an order of the Board under sub-section (1) directing the removal of his name from the register may within ninety days from the date of communication of the order, appeal to the State Government and the State Government may pass such order thereon as it deems fit.