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

NCT Delhi - Subsection

Section 6(2) in The Delhi Narcotic Drugs Rules, 1985

(2)On receipt of such application, the licensing authority shall make such inquiries and/or demand the submission of such documents/ recommendations as deemed necessary, and if he is satisfied that there is no abjection to grant a licence applied for, he may grant the applicant a licence an payment of the fees prescribed in these rules for the grant of such licence.