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[Cites 0, Cited by 0] [Section 52O] [Entire Act]

Union of India - Subsection

Section 52O(2) in The Narcotic Drugs And Psychotropic Substances Rules, 1985

(2)The Controller of Drugs, on receipt of application referred to in sub-rule (1) may, subject to any inquiry which may be necessary, issue a Certificate of Recognition in Form No. 3G and such certificate shall be issued within sixty days from the date of receipt of such application.