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 Assam - Section Section 7 in The Assam Dangerous Drugs Rules, 1937 7. A licensed chemist may possess in his licensed permises such quantity of dangerous medicinal drugs as may be specified in his licence.
