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 48 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985 48. Depots for the sale of ganja shall be established at such places as the State Government may from time to time direct.
