Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act] State of Maharashtra - Subsection Section 20(2)(i) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985 (i)except on the recommendation of the Medical Board or the Medical Officer, as the case may be, appointed in that behalf;