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State of Madhya Pradesh - Section

Section 24 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

24. Date of hearing of appeal to be notified by the Board.

- The date on which the appeal is to be taken up by the Board shall be notified to the persons concerned. They shall also be allowed, if they so choose, to represent their case before the Board, either personally or by their legal representative.