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State of Maharashtra - Section

Section 92 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

92.

The [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.] may by a special order authorise any person to export inter-State opium derivatives or medicinal hemp, subject to such conditions as may be specified in such order.