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[Cites 0, Cited by 0] [Section 52A] [Entire Act]

Union of India - Subsection

Section 52A(4) in The Narcotic Drugs And Psychotropic Substances Rules, 1985

(4)For renewal of the authorisation referred to in the second proviso to sub-rule (3), application shall be made to the Controller of Drugs atleast thirty days before the expiry of the previous authorisation.