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State of Uttar Pradesh - Section

Section 49 in The U.P. Homoeopathic Medicine Act, 1951

49. Appeals to State Government from decision of Board.

(1)An appeal shall lie to the State Government from every decision of the Board under this Act, except a decision made by the Board as an appellate authority.
(2)Every appeal under sub-section (I) shall be preferred within three months of the date of communication of such order.