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[Cites 0, Cited by 0] [Section 52K] [Entire Act]

Union of India - Subsection

Section 52K(2) in The Narcotic Drugs And Psychotropic Substances Rules, 1985

(2)The said Appellate Authority may, at the hearing of an appeal allow the appellant to raise any other ground not specified in the appeal, if the Appellate Authority is satisfied that omission of that ground was not willful or unreasonable.