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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(4) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(4)An appeal against the order of an Approved Medical Authority other than the Civil Surgeon and Senior Executive Medical Officer passed under sub-rules (1) and (2) of Rule 30 shall lie to the Civil Surgeon and Senior Executive Medical Officer of the district, and his order shall be final.