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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Maharashtra - Subsection

Section 54(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(1)Any person desiring to transport ganja or medicine containing ganja shall make an application for a pass in that behalf as provided in sub rule (2) :Provided that, no such pass shall be necessary when transport of ganja or medicine containing ganja is permitted under the licence or permit granted under these rules.