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State of Maharashtra - Section

Section 50 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

50.

Ganja shall not be sold at any place except at a depot established under rule 48 :Provided that, a person holding a licence in Form B-I or B-II or B-IIA may sell medicines containing ganja to the extent and subject to the conditions laid down in his licence.Import Inter-State