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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(ii) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(ii)Other medical institutions authorised by the Excise Commissioner in this behalf by a general or special order subject to such conditions as may be specified in the order :