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[Cites 0, Cited by 0] [Section 52T] [Entire Act]

Union of India - Subsection

Section 52T(1) in The Narcotic Drugs And Psychotropic Substances Rules, 1985

(1)Every recognised medical institution shall submit an estimate of its annual requirement of essential narcotic drugs in Form No. 3J by the 30th November of the preceding calendar year to the Controller of Drugs.