Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(12) in Punjab Manufactured Drugs Rules, 1959

(12)The licensee shall on requisition by the [State Drugd Controller] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] or any officer duly authorised by him in this behalf deliver up his licence for amendment or for the issue of a fresh licence.