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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Maharashtra - Subsection

Section 106(ii) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(ii)The [Controlling Authority] [These words were substituted for the words 'Commissioner, Food and Drug Administration' by G. N. of 17.1.1991.] may issue written instructions providing for any supplementary matters arising out of Chapter V of these rules.