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 39] [Entire Act] State of Maharashtra - Subsection Section 39(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985 (2)Every person holding a licence in Form O. P. II shall maintain in Form F daily accounts of quantities of opium purchased and used by him.
