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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(1)No licensed dealer in manufactured drugs shall, except under an authorisation granted under rule 95 and subject to the conditions of his licence, export inter-State manufactured drugs to any part of India.