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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Haryana - Subsection

Section 81(3) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(3)Every memorandum of appeal shall be accompanied by the certified copy of an order appealed against unless the omission to produce such a copy is explained to the satisfaction of the appellate authority. The time requisite for obtaining certified copy of such order shall be excluded in computing the period of limitation.