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State of Uttar Pradesh - Section

Section 6 in The U.P. Narcotic Drugs Rules, 1986

6. Possession by an individual.

- No person shall possess any manufactured drug except in such quantity as has been, at one time, dispensed or sold for his use in accordance with the provisions of Rule 5 or of corresponding rules for the time being in force in any part of India; the import wherefrom into, or, export whereto from the State of Uttar Pradesh in permitted.