Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(ii) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(ii)no such application shall be entertained unless presented within 60 days from the date of decision or order and in computing the period aforesaid the time requisite for obtaining the copy of the said decision or order shall be excluded.