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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(1) in The Orissa Dangerous Drugs Rules, 1965

(1)Every memorandum of appeal relating to cancellation, or suspension of a licence, order passed or authorisation granted under these rules, shall be presented to the Commissioner, within fifteen days from the date of the order through the Collector against whose order the appeal is made.