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 52A] [Entire Act] Union of India - Subsection Section 52A(7) in The Narcotic Drugs And Psychotropic Substances Rules, 1985 (7)A recognised medical institution may possess essential narcotic drug in such quantity and in such manner as specified in these rules.
