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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(iii) in The U.P. Narcotic Drugs Rules, 1986

(iii)"Collector" means the Chief Officer-in-charge of the revenue administration of a district and includes any other officer empowered by the Government to perform all or any of the functions of the Collector under these rules;