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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(3) in Goa Ayurvedic and other Allied Indian Systems of Medicine Council Act, 2019

(3)In particular, such order may specify the condition that any order by Vice-President in exercise of a power conferred on him by sub-section (1) shall be liable to rescission or revision by the President upon appeal to the President within a specified time.