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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(1)Every person holding a licence in Form B-I shall maintain in Form L monthly accounts of the quantities of ganja purchased and used and of the balance in stock held by him.