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

State of Madhya Pradesh - Subsection

Section 2(d) in The M.P. Dangerous Drugs Rules, 1959

(d)"Excise Commissioner", means the Excise Commissioner, Madhya Pradesh, and includes any officer specially authorised by the State Government to exercise throughout the State or any specified area therein, all or any of the power of the Excise Commissioner under these rules;