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 37Q] [Entire Act] State of Madhya Pradesh - Subsection Section 37Q(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985 (2)On receipt of such application the Excise Commissioner shall make such enquiries as he may deem necessary.
