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

State of Maharashtra - Subsection

Section 2(d) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(d)"Collector" means the chief officer in the charge of the Revenue Administration of a district for the time being appointed by the State Government to exercise all or any of the powers and to perform all or any of the duties or functions of the Collector under these Rules;