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 Madhya Pradesh - Subsection Section 2(2) in The M.P. Drugs (Control) Act, 1949 (2)A drug shall be deemed to be in the possession of a person-(i)when it is held on behalf of that person by another person;(ii)notwithstanding that it is mortgaged to another person.
