Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(1)An owner of cattle or any domestic animals desiring to possess ganja for administering it to his cattle or domestic animals on medical grounds may make an application for a permit to the Collector or authorised officer in this behalf.