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(g) in The M.P. Dangerous Drugs Rules, 1959 (g)"manufacture" means the process of mixing one or more of the drugs known as medicinal opium, preparations containing morphine, diacetylmorphine or cocaine with or without neutral materials;
