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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

NCT Delhi - Subsection

Section 42(3)(d) in The Delhi Narcotic Drugs Rules, 1985

(d)All applications of renewal of the said licence in Form D.D. 5 shall be accompanied by a fee deposit receipt of Rs. 15/- (rupees fifteen only) or court fee stamp of Rs. 15/- (rupees fifteen only).