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State of Madhya Pradesh - Section

Section 26 in The M.P. Dangerous Drugs Rules, 1959

26. Supplementary directions by the Excise Commissioner.

- Subject to the provisions of the Act and these Rules, the Excise Commissioner may, from time to time, give such directions and prescribe such forms, returns and registers as he may think fit, for the purpose of carrying out the provisions of the Rules.XI. Appeal and Revision