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State of Rajasthan - Section

Section 26 in Rajasthan Ayurved Nursing Council Act, 2012

26. Appeals from orders of Council.

- Any person aggrieved by an order or decision of the Council under proviso to sub-section (2) of section 20 or under section 25 may, within three months from the date of such order or decision, appeal to the State Government whose decision thereon shall be final.