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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(2)If a licence or permit is defaced or lost or destroyed the Collector or the Medical Authority, as the case may be, after making such enquiry as he or it deems necessary', issue a duplicate licence or permit on payment of fee of Re. one.