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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(1)Any registered medical practitioner desiring to possess ganja for use as an ingredient in any medicine and to sell medicines containing ganja on prescription shall make an application to the Collector or authorised officer in that behalf.