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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Bombay Presidency - Subsection

Section 32(2) in The Bombay Drugs (Control) Act, 1959.

(2)All orders passed by the Collector and the Commissioner shall be appeals to the Commissioner and the State Government, respectively, at any time within ninety days from the date of the order complained of:Provided that, no appeal shall lie against an order passed by the Commissioner on appeal.