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[Cites 0, Cited by 2] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(6) in THE NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE ACT, 2020

(6)A person who is aggrieved by any decision of the Commission, except the decision rendered under sub-section (4) of section 31, may prefer an appeal to the Central Government against such decision within fifteen days of the communication of such decision.