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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(2) in Punjab Manufactured Drugs Rules, 1959

(2)if any licensee or permit holder dies before or during the currency of his licence or permit his licence or permit shall forthwith determine :Provided that the [State Drugs Controller] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] may in his discretion continue any such license or permit in force in favour of the legal representative of the deceased licensee or permit holder.