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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Pradesh - Subsection

Section 43(iii) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(iii)No decision or order shall be varied or reversed affecting any right of any private person without having given to such person notice to appear and be head in support of such decision or order.