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] [Entire Act] State of Maharashtra - Section Section 19 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985 19. Every person holding a licence in Form O. P. II-A shall keep in Form G daily accounts of the quantities of medicines containing opium purchased and sold by him.
