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 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(iii) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(iii)in any other case, after giving to such person fifteen days' notice and shall cancel such licence on order within fifteen days on receiving from such person notice that he intends to surrender the same.