Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(1) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(1)The appellate authority may either admit the appeal or after calling for the giving the appellant an opportunity to be heard may summarily reject it :Provided that the appellate authority shall not be bound to call for the record where the appeal is preferred or does not lie.