Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 104] [Entire Act] State of Odisha - Subsection Section 104(3) in The Orissa Narcotic Drugs and Psychotropic Substances Rules, 1989 (3)Any order passed by the Commissioner of Excise or the Director of Health Services shall be appealable to the State Government.
