Section 83 in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985
83. Correction of mistakes - Section 78(2)(c).
- Every officer, appellate authority, revisional authority may in his orders make correction of clerical mistakes.[84. Appeal. - Any institution aggrieved by any decision or order passed by the Drug Controller relating to recognition, revocation of recognition of the Secretary to Government, Haryana, Health Department, within ninety days from the date of communication of such decision or order.] [Rule 84 added by Haryana Government Notification No. GSR39/CA61/85/Section 10, 71 & 78/2000 dated 20.7.2000.]
