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

State of Maharashtra - Subsection

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

(d)such person is the only earning member in his family and his hospitalization will, in the opinion of the Collector or the authorised officer, cause hardship to other members of his family so far as their maintenance is concerned.