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State of Punjab - Section

Section 73 in The Punjab Opium Orders, 1956

73.

The Excise Commissioner or a Deputy Excise and Taxation Commissioner may call for the record of any case under these orders pending before or disposed of by any officer subordinate to him and pass such order in conformity with these orders as he thinks fit. An order shall not be modified or reversed unless reasonable notice has been given to the parties affected thereby to appear and to be heard in support of the order.