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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(3)(b) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(b)the Collector or authorised officer is satisfied that such person receiving such curative medical treatment from any Registered-Medical Practitioner and such person produces a certificate from such Registered Medical Practitioner countersigned by the Civil Surgeon of the District in which the person resides to the effect that the consumption of ganja by the applicant is a medical necessity during such period of the curative treatment as may be specified in the certificate: or