Legal Document View

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
[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(3) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(3)A Government Medical Officer in charge of hospitals and dispensaries belonging to Railways may possess manufactured drugs for use in such hospitals and dispensaries.