Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 34 in The U.P. Godam Niyamavali, 1972 34. Return of licence. - When a licence granted to a weigher, sampler or classifier under the Act expires or is removed, cancelled or suspended, it shall be returned to the Licensing Authority within seven days of such expiration, revocation, cancellation or suspension.
