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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(ii) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(ii)the person purchasing, possessing and transporting ganja on behalf of the pardanashin lady or infirm or invalid person otherwise than on a prescription has got a written authority in Form K from the pardanashin lady or the Infirm or invalid person to do so on his behalf; and