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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(5) in Punjab Manufactured Drugs Rules, 1959

(5)The licensee shall not have in his possession any medicinal hemp, medicinal opium or excise opium in quantities in excess of those stated in his license, and shall not keep the same in any place except the premises described in the license. He may also possess such quantity of pure opium as is specified in the license for the manufacture of medicinal opium.