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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(2)Disposal of opium. - If the thing confiscated be opium, it shall be disposed of in such manner as the Excise Commissioner or any officer authorised by him in this behalf, may from time to time direct.