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] [Entire Act] State of Uttar Pradesh - Section Section 67 in The U.P. Narcotic Drugs Rules, 1986 67. Possession of opium by pharmacies. - Person holding L-1 and L-2 licence under the Medicinal and Toilet Preparations (Excise Duties) Rules, 1956, may possess opium to the extent allowed in their respective licences.
