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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(3)(c) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(c)the addiction of such person is certified by the Medical Officer-in-charge of the hospital to be incurable even after undergoing the curative treatment at the hospital; or