Section 30 in Punjab Manufactured Drugs Rules, 1959
30. [ [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]
The State Government may revise any order passed by the State Drugs Controller under these rules; provided that no application for revision from a licensee or permit-holder, shall be entertained if it is not made within ninety days of the date of the communication of the order sought to be revised] [Substitude vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]
