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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(3) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(3)On receipt of an application under sub-rule (1), the authorised officer shall make such inquiries as he deems fit and if he is satisfied that there is no objection to grant the pass applied for, he may grant the applicant a pass in Form Poppy-5.Export from India