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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(8) in The Rules for Regulating the Use and Consumption of Ganja in a Prohibited Area, 1966 (8)No Permit under the aforesaid provisions shall be granted for any period beyond 31st March, next following the date of commencement of the permit.
