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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(2)On receipt of an application under sub-rule (1), the Collector or authorised officer shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the pass applied for, he may grant applicant a pass in Form J.Transport