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 101] [Entire Act] State of Maharashtra - Subsection Section 101(4) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985 (4)The fee payable for each amendment to be made in a licence, authorization, permit or pass shall be rupees five.
