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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Sah Chikitsiy Parishad Adhiniyam, 2000

(2)Any member aggrieved by a declaration under sub-section (1) may prefer an appeal to the State Government within ninety days from the date of such declaration and the decision of the State Government thereon shall be final.