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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(2)A fee as shown below shall be charged in advance to the holders of a licence in Form NDPS-1 and NDPS-2,-NDPS-1 ... Fees of rupees 20 per annum.NDPS-2 ... Fees of rupees 20 per annum :Provided that, for the purpose of charging the fees the fraction of a year shall be reckoned as one complete year.