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 Maharashtra - Subsection Section 104(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985 (1)All orders passed by an authorised officer or the Collector under these rules shall be appealable to the Commissioner of Prohibition and Excise.
