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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(2)The stock in hand on the date of application shall be stated and the quantity of opium applied for shall not be more than sufficient for six month's manufacture, subject however, to the minimum of 2.5 kilograms prescribed in condition (9) for individual indents.