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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(4) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(4)The licensee shall, if so required by the Collector or the authorised officer furnish him such information as may be required in connection with the poppy straws received, sold and held in stock by him.