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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(2) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(2)The Board of Revenue may revise any orders passed by a Collector or the Commissioner of Excise:Provided that the application for Revision is filed within three months from the date of the orders passed by a Collector or the Commissioner of Excise as the case may be.