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 52S] [Entire Act] Union of India - Subsection Section 52S(1) in The Narcotic Drugs And Psychotropic Substances Rules, 1985 (1)A recognised medical institution may surrender its recognition by giving not less than thirty days' notice in writing to the Controller of Drugs.
