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] [Section 25] [Entire Act] State of Assam - Subsection Section 25(3) in The Assam Dangerous Drugs Rules, 1937 (3)When such licence or order is cancelled or suspended no fee paid under these rules will be refunded and no person will be entitled to compensation because of such cancellation or suspension.
