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 Uttar Pradesh - Section Section 41 in The U.P. Narcotic Drugs Rules, 1986 41. No claim for renewal of licence. - No person to whom a licence may have been granted shall be entitled to claim renewal thereof as a matter of right and no claim shall lie for damages or otherwise or in consequence of refusal to renew a licence on the expiry of its term.
