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 24] [Entire Act] State of Gujarat - Subsection Section 24(b) in The Gujarat Drugs (Control) Act, 1959 (b)any notified drug lawfully transported or in the possession of the offender along with, or in addition to, the notified drug in respect of which the offence has been committed,
