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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Uttar Pradesh - Subsection

Section 64(8) in The U.P. Narcotic Drugs Rules, 1986

(8)The quota of opium initially allowed to a permit-holder shall be reduced by ⅛th every quarter, provided that the quantity reduced in any case shall not be less than 100 grams per quarter, and endorsement to that effect shall be made in all copies of the permit.