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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1) in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972

(1)An appeal shall lie to the State Government against every decision of the Council under Section 15 or Section 17 and the decision of the State Government thereon shall be final.