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State of Madhya Pradesh - Section

Section 14 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

14. Disposal to be deferred till period of appeal.

- The sale or other disposal of any thing or any animal confiscated under the Act shall be deferred until the period of appeal against the order of confiscation has expired or if an appeal be made against such order, until such appeal has been decided :Provided that any perishable thing or any animal may be disposed of immediately.