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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1) in Rajasthan Ayurved Nursing Council Act, 2012

(1)Any person aggrieved by an order or decision of the Registrar under section 19 or section 20 or section 21 or section 22 or section 24, may, within thirty days of such order or decision, appeal to the Council.