Section 28 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
28. Appeal to the Parishad from decision of the Registrar.
- If any person is dissatisfied with any decision of the Registrar refusing to enter his qualification under section 27 in the Register, he may, at any time within three months from the date of such decision, appeal to the Parishad in the prescribed manner and the decision of the Parishad shall be final.
