Section 31 in Punjab Manufactured Drugs Rules, 1959
31. [ [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]
The State Government may review its own order; provided that no such order shall be passed against any licensee or permit holder unless he has been given a reasonable opportunity of being heard.]Form D.D. 1Application for Permit to Import Manufactured Drugs other than Prepared opium into the State of Punjab
