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 52V] [Entire Act] Union of India - Subsection Section 52V(2) in The Narcotic Drugs And Psychotropic Substances Rules, 1985 (2)The unused essential narcotic drugs returned by the patients shall be considered as receipts by the recognised medical institution.
