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[Cites 0, Cited by 0] [Section 1002] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1002(2) in Rules under the United Provinces Excise Act, 1910

(2)Limit of possession and retail sale of Bhang. - The possession of Bhang in excess of the quantity prescribed in Rule 40 as the limit of sale by retail is prohibited by Section 20 of the Excise Act, save under a permit.Note. - The possession of Ganja, in any quantity whatsoever save by permit-holders to the extent specified in their permits, is prohibited in Uttar Pradesh.