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[Cites 0, Cited by 0] [Section 37E(3)] [Section 37E] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37E(3)(vi) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(vi)has been convicted by a Court of law for any criminal offence involving moral turpitude; or