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State of Madhya Pradesh - Section

Section 9 in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

9. Sale.

- Opium shall not be sold at any place except at a Government ware-house, Treasury or sub-treasury of the State of Madhya Pradesh :Provided that an approved medical practitioner or a druggist holding a licence in Form O.P. 1 or O.P. 2 may sell medicines containing opium or preparations containing opium to the extent and subject to the conditions laid down in his licence.