Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Gujarat - Subsection Section 32(3) in The Gujarat Drugs (Control) Act, 1959 (3)Subject to the foregoing provisions, in deciding appeals under this section, the Collector and the Director shall follow such procedure as may be prescribed.
