Section 47K in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
47K. Appeals.
- Any institution aggrieved by any decision or order passed by the Drug Controller relating to recognition, revocation of recognition of any institution or non-approval or cancellation of approval of estimates may appeal to the Secretary. Public Health and Family Welfare Department within ninety days from the date of communication of such decision or order.]
