Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(2) in The Gujarat Drugs (Control) Act, 1959

(2)All orders passed by the Collector and the Director shall be appealable to the Director and the State Government, respectively, at any time within ninety days from the date of the order complained of:Provided that, no appeal shall lie against an order passed by the Director on appeal.