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

State of Maharashtra - Subsection

Section 52(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(2)On receipt of an application under sub-rule (1), the Collector or authorised officer shall make such inquiries as he deems necessary and if he is satisfied that-there is no object to grant the pass applied for, he may grant the applicant a pass in Form I.Export Inter-State