Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] Union of India - Subsection Section 38(2) in The Narcotic Drugs And Psychotropic Substances Rules, 1985 (2)A fee of rupees five thousand shall be payable to the Central Government for each licence issued under rule 37 or for renewal thereof.
