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 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(iii) in The M.P. Dangerous Drugs Rules, 1959 (iii)in any other case, after giving to such licence or order within fifteen days on receiving from such person notice that he desires to surrender the same.
