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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Haryana - Subsection

Section 76(5) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(5)The officer empowered to grant a licence, may renew the licence or on sufficient cause shown refuse to renew it after giving him a reasonable opportunity of being heard.