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 46 in The U.P. Narcotic Drugs Rules, 1986 46. Import or transport by approved practitioner. - No approved practitioner shall import or transport any manufactured drug except such drugs as may be specified and in such quantities as he may be lawfully allowed to possess.
