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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Maharashtra - Subsection

Section 80(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(2)An indent for opium derivative or medicinal hemp, countersigned by the Chief Medical Officer, Civil Surgeon or the Superintendent of the Government Veterinary Institute shall for the purpose of this rule, be deemed to be an authorization.