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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2) in The Orissa Dangerous Drugs Rules, 1965

(2)The memorandum of appeal shall invariably be forwarded to the Commissioner within ten days of its presentation with the original order and with observation, if any, which the Collector may wish to make on it.