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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Haryana - Subsection

Section 81(4) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(4)The appellate authority shall give an opportunity to the parties and shall pass such order as he thinks fit confirming, modifying or annulling the decision or order appealed against. The order of appellate authority disposing of the appeal shall be communicated to the appellant and the officer who had passed the order appealed against.