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 22] [Entire Act] State of Madhya Pradesh - Subsection Section 22(b) in The M.P. Dangerous Drugs Rules, 1959 (b)has been convicted of any offence under the Act or under the law for the time being in force relating to excise or opium revenue or of any criminal offence;
