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 42] [Entire Act] NCT Delhi - Subsection Section 42(2) in The Delhi Narcotic Drugs Rules, 1985 (2)A person whose application for any authorisation, licence, permit or pass has been refused, shall be entitled to be informed of the reasons upon which such refusal is based.
