Section 2(b) in The M.P. Dangerous Drugs Rules, 1959
(b)"approved medical practitioner" means-(i)any graduate in medicine, surgery or dentistry of a recognised University in India, Europe, the British Dominion or America; or(ii)any person who holds a certificate not inferior to that of an Assistant Medical Officer from a recognised Medical Institution; or(iii)any person registered as a medical practitioner under any law for the registration of Medical practitioners for the time being in force in any part of the State; or(iv)any person who holds a certificate or diploma not inferior to that of a graduate of a recognised veterinary college;or(v)any other person engaged in medical or veterinary practice and approved by the Excise Commissioner;
