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State of Madhya Pradesh - Section

Section 18 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

18. Decision of the Government to be final.

- The decision of the State Government on any question that may arise as to the intention, construction or application of rules 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16 and 17 shall be final.