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Transplantation of Human Organs Act, 1994 17. Appeals Any person aggrieved by an order of the Authorization Committee rejecting an application for approval under sub-section (6) of section 9, or any hospital aggrieved by an order of the Appropriate Authority rejecting an application for registration under sub-section (2) of section 15 or an order of suspension or cancellation of registration under sub-section (2) sub-section 16, may, within thirty day from the date of the receipt of the order, prefer an appeal, in such manner as may be prescribed, against such order to- (i) the Central Government where the appeal is against the order of the Authorization Committee constituted under clause (a) of sub-section (4) of section 9 or against the order of the Appropriate Authority appointed under sub-section (1) of section 13; or (ii) the State Government, where the appeal is against the order of the Authorization Committee constituted under clause (b) of sub-section (4) of section 9 or against the order of the Appropriate Authority appointed under sub-section (2) of section 13.    |
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