Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 76 in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

76.

(1)A Medical Officer in charge of hospitals and dispensaries belonging to the Railways may transport manufactured drugs required for use in such hospitals and dispensaries.
(2)A Medical Officer in charge of Government or Government grant-in-aid medical institution may transport manufactured drugs required for use in such institutions.