Section 20(3)(b) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

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State of Maharashtra - Subsection

Section 20(3)(b) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(b)the Collector or the authorised officer is satisfied that such person is receiving such curative medical treatment from any Registered Medical Practitioner and such person produces a certificate from such Registered Medical Practitioner countersigned by the Civil Surgeon of the district in which the person resides, to the effect that the consumption of opium by the applicant is a medical necessity during such period of the curative treatment as may be specified in the certificate; or

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State of Maharashtra - Subsection

Section 20(3)(b) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985