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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(2)The memorandum of appeal may be submitted by post or may be presented to the officer concerned or to such other officer as he may appoint in this behalf by the party concerned or by a recognised agent or legal practitioner.