Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 42 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

42. When the appeal shall be final.

(1)When the original order is confirmed on first appeal, a second appeal shall not lie.
(2)When any such order is modified or reversed by the Collector on appeal, the order made by the Excise Commissioner on second appeal, if any, shall be final.