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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in Punjab Manufactured Drugs Rules, 1959

(1)Any officer empowered to grant a licence, permit or pass under any of these rules may in his discretion either grant the license, permit or pass, as the case may be, applied for or by an order in writing refuse to grant such a licence, permit or pass.