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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(4) in The Narcotic Drugs And Psychotropic Substances Rules, 1985

(4)If the return for a quarter is not filed before the due date by a person registered under sub-rule (1), the Narcotics Commissioner may issue notice to explain the reasons there for and after considering the reasons submitted, if any, may pass orders for revoking the registration.