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State of Punjab - Section

Section 28 in Punjab Manufactured Drugs Rules, 1959

28.

Subject to the provisions of the Act and these rules, the [State Drugs Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] may, from time to time, give such directions as he may think fit, for the purpose of carrying out the provisions of these rules.
(G)Appeal and Revision