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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The U.P. Narcotic Drugs Rules, 1986

(1)An approved practitioner-in-charge of a Hospital, Dispensary, Nursing Home, or medical institution run by the Government (including Railways) or by a local body or other bodies may possess manufactured drugs for use in such Hospital, Dispensary, Nursing Home or medical institution to the extent sanctioned by the Collector.