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 90] [Entire Act] State of Maharashtra - Subsection Section 90(4) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985 (4)A prescription given by an approved Veterinary Surgeon shall be only for the purpose of treatment of animals and shall be marked "For animal treatment only".
