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NCT Delhi - Section

Section 8 in The Delhi Narcotic Drugs Rules, 1985

8.

No person shall possess any manufactured drug or preparations containing these drugs except in such quantity as has been at one time, dispensed or sold to him for his medical use in accordance with the provisions of Rule 7 or of any corresponding rules, for the time being in force, in any part of India, the import wherefrom into or export whereto from Delhi is permitted.