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[Cites 0, Cited by 4] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(b) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(b)provide that the limits within which licences may be given for the cultivation of any cannabis plant shall be fixed from time to time by or under the orders of the State Government;