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 9] [Entire Act] NCT Delhi - Subsection Section 9(3) in The Delhi Narcotic Drugs Rules, 1985 (3)No approved practitioner shall, for the purpose of sale, posses any quantity of any manufactured drug or preparation containing any manufactured drug.
