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State of Maharashtra - Section

Section 73 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

73.

No person shall, without an authorisation granted to him under these rules for the import inter-State, export inter-State or transport of manufactured drugs, possess such drugs exceeding such quantity and otherwise than in such manner as may be specified in such authorisation.Import Inter-State, Export Inter-State and Transport