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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(c) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013

(c)any such employee shall have right of appeal to the Government against the order of rejection, dismissal or removal from service, fine or any other punishment.