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State of Madhya Pradesh - Section

Section 21 in The M.P. Dangerous Drugs Rules, 1959

21. The personal character of the privilege.

- 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.