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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in The U.P. Narcotic Drugs Rules, 1986

(2)The officer who has granted a licence or permit under these rules shall cancel such licence, or permit within fifteen days of the receipt of a notice from such person that he desires to surrender the same.