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State of Madhya Pradesh - Section

Section 46 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

46. Transfer of appeals or applications for revision.

- The State Government may transfer any appeal or application for revision from the Excise Commissioner or a Collector to any officer specially authorised to dispose of such appeals or application under clause (c) or clause (d) of Rule 2 of rules of chapter I.