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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(xi) in The U.P. Narcotic Drugs Rules, 1986 (xi)"Licenced chemist" means a person who has obtained a licence in Form NDLD under these rules for possession and sale of narcotic drugs to public on prescription of to approved practitioners;
