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 79] [Entire Act] State of Maharashtra - Subsection Section 79(8) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985 (8)It shall be competent for the State Government to supply medicinal opium to such persons as it deems fit.
