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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(k) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(k)"Licensing Authority" means an officer of the Food and Drug Administration, Maharashtra State, not below the rank of an Inspector authorised or designated as such by the These words were [Controlling Authority] [substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.], Maharashtra State, by an order in the Official Gazette;