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State of Madhya Pradesh - Section

Section 49 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

49. The personal character of the Licensee.

- Every licence granted under these rules shall be deemed to have been granted personally to the licensee named therein and shall, on the expiry thereof, be surrendered to the District Excise Officer. If any licence holder dies during the currency of his licence such licence shall forthwith cease to be in force.