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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(1) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(1)Any person aggrieved by any decision of the Registrar may prefer an appeal to the Board within three months from the date of the order appealed against in such manner as may be prescribed.