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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Indian Medical Council, Rules, 1957

(2)Every such appeal which shall be in writing and addressed to the Central Government, shall state grounds for the appeal and shall be accompanied by all relevant documents in original. It shall also be accompanied by a Treasury Receipt for the payment of a fee of Rs.20/- (Rupees Twenty only) which shall not be refundable.