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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(3) in The M.P. Dangerous Drugs Rules, 1959

(3)The exemption under sub-rule (2) may be withdrawn by the Excise Commissioner if there is any breach of the conditions given in that sub-rule, or if he is satisfied, after such enquiry as he deems proper, that dangerous drugs are supplied otherwise than for bona fide medical treatment.