Section 9(2)(a) in The Delhi Narcotic Drugs Rules, 1985

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NCT Delhi - Subsection

Section 9(2)(a) in The Delhi Narcotic Drugs Rules, 1985

(a)An approved practitioner may be authorised by the Collector or any other officer duly authorised by the Excise Commissioner in this behalf, to possess, for the purpose of "use in his practice" and not for sales, the following manufactured drugs or preparations containing these manufactured drugs, not exceeding the quantities specified below against each-

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NCT Delhi - Subsection

Section 9(2)(a) in The Delhi Narcotic Drugs Rules, 1985