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[Cites 0, Cited by 0] [Section 37R] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37R(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(2)If a licence/permit is defaced or lost or destroyed the Licensing Authority, after making such enquiry as it deems necessary, may issue a duplicating licence/permit on payment of a Fee of Rs. Five.