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] [Section 67B] [Entire Act] Union of India - Subsection Section 67B(6) in The Narcotic Drugs And Psychotropic Substances Rules, 1985 (6)When a sample is used for training, the organisation shall maintain a record of the quantity of drug taken out for training and the quantities actually used.
