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 63] [Entire Act] State of Maharashtra - Subsection Section 63(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985 (2)Every person holding a licence in Form B-II shall maintain in Form M daily accounts of the quantities of ganja purchased and used by him.
