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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(1) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(1)Any person, holding a licence in Form B-I or B-II or B-IIA desiring to import inter-State medicines containing ganja from any other State in India, shall make an application to the Collector or authorised officer in that behalf.