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State of Odisha - Section

Section 105 in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989

105. Revision.

- The State Government may call for and examine the record of any order passed by any officer or authority subordinate to it tor the purpose of satisfying itself as to the legality or propriety of such orders and may modify, annul or reverse such order and pass such order as it deems fit.