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 64] [Entire Act] State of Uttar Pradesh - Subsection Section 64(4) in The U.P. Narcotic Drugs Rules, 1986 (4)No opium other than the opium obtained under the permit issued under sub-rule (2) above shall be possessed or consumed by the permit-holder.
