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 86(6)] [Section 86] [Entire Act] State of Uttar Pradesh - Subsection Section 86(6)(c) in The U.P. Narcotic Drugs Rules, 1986 (c)To a hospital or dispensary, educational or Scientific Institution, upto quantities authorised by the Collector.