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] [Entire Act] State of Punjab - Section Section 25 in Punjab Manufactured Drugs Rules, 1959 25. The officer empowered to grant a licence, may renew the licence or on sufficient cause shown refuse to renew it after giving him a reasonable opportunity of being heard.
