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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Karnataka - Subsection

Section 56(b) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

(b)Such an appeal shall be addressed to the President and shall contain a copy of the first application, the decision of the Registrar and other relevant documents as are in his possession which are required to be produced by the President.