Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(xiii) in The U.P. Narcotic Drugs Rules, 1986 (xiii)"Medical Board" means the medical board constituted at each divisional headquarters or any other place by the Government under these rules;
