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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(2)On receipt of an application under sub-rule (1), the Collector or authorised officer shall make such inquiries as he deems necessary and if he is satisfied that there is no objection to grant the pass applied for, he may, grant the applicant a pass in Form A.Export Inter-State