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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(1)(iii) in Bihar and Orissa Dangerous Drugs Rules, 1934

(iii)in any other case not falling either under clause (i) or clause (ii) after giving to such person fifteen days notice; and shall cancel such licence or order within fifteen days of the receipt of a notice from such person that he desires to surrender the same.