Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(2) in The Orissa Dangerous Drugs Rules, 1965

(2)In any other case not falling either under Clause (a) or Clause (b) of Sub-rule (1) the officer referred to in the said sub-rule may cancel or suspend the licence or order, giving to the approved or authorised person fifteen days' notice.