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 42] [Entire Act] NCT Delhi - Subsection Section 42(5) in The Delhi Narcotic Drugs Rules, 1985 (5)The authority empowered to grant a licence or authorisation, may renew it or refuse to renew it, on sufficient grounds after giving him a reasonable opportunity of being heard.
