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 28] [Entire Act] State of Madhya Pradesh - Subsection Section 28(v) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985 (v)The consignee shall show, distinctly in his account books the name of the consignor and the quantity of articles sent to him from time to time by post.
