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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(1)Any person desiring to transport opium or medicine containing opium shall make an application for a pass in that behalf as provided in sub-rule (2) :Provided that, no such pass shall be necessary where transport of opium or medicine containing opium is permitted under the licence or permit granted under these rules.