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 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(3) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985 (3)The medical authority shall examine the applicant directed to it for obtaining the permit by the Collector or the authorised officer.
