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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of West Bengal - Subsection

Section 29(1) in The Paschim Banga Unani System Of Medicine Act, 1979

(1)An appeal shall lie to the State Government against any decision or order of the Council refusing to enter a person's name in the Register or removing his name therefrom. Such appeal shall be filed within three months of the date of the decision or order in such manner as may be prescribed.