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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(c) in The M.P. Dangerous Drugs Rules, 1959

(c)"Collector" means the chief officer in charge of the revenue administration of a district and entrusted with the Excise Administration of the District for the time being, and includes any officer specially authorised by the State Government to exercise throughout Madhya Pradesh or any specified area therein all or any of the powers of a Collector under these rules;