Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 30 in M.P. Rights of Persons with Disabilities Rules, 2017 30. Appeal. - Any person aggrieved with the decision of the authority, may within ninety days prefer an appeal to the Chief Medical and Health Officer.
