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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(2)On receipt of an application the Collector or authorised officer shall make such enquiries as he deems necessary and if he is satisfied that there is no objection to register the name of the applicant he shall register his name in the Register of Opium Addicts, to be maintained in Form O.P. 3. The applicant shall then be directed to approach the Medical Authority to obtain the permit.