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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Chattisgarh - Subsection

Section 43(3) in The Chhattisgarh Sah Chikitsa Parishad Act, 2001

(3)whose name, from the State Register is removed, may, within ninety days of order of rejection, prohibition or removal, as the case may be appeal to the State Government and the decision of the State Government thereon shall be final.