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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in Punjab Poisons Possession and Sale Rules, 1966

(2)Any person whose application for the grant of a licence has been rejected or whose licence has been cancelled shall have a right of appeal to the State Drugs Controller, Chandigarh, whose decision thereon shall be final.