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] [Entire Act] State of Uttar Pradesh - Section Section 66 in The U.P. Narcotic Drugs Rules, 1986 66. Intimation of permits issued. - Permits in Form No. NDO-1 and NDO-2 shall be issued in triplicate. One copy of the permit shall be given to the applicant, the second copy shall be supplied to treasury concerned and the third shall be kept for record.
