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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(1)Any person holding a licence in Form O. P. I or O. P. II or O. P. II-A desiring to import inter-State medicines containing opium from any other State in India shall make an application to the Collector or authorised officer in that behalf.