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[Cites 0, Cited by 0] [Section 102(1)] [Section 102] [Entire Act]

State of Maharashtra - Subsection

Section 102(1)(b) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(b)in the event of any breach by the holder of such licence, permit or pass or by his servant or by any one acting with his express or implied permission on his behalf of any of the terms and conditions of such licence, permit or pass or of any licence, permit,or pass previously held by the holder.