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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(7) in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966

(7)The permit-holder may carry with the Ganja supplied to him to any place in the State within the prohibited area, where he may take temporary residence. In every case, the permit-holder shall keep the permit with the Ganja purchased.