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 37P] [Entire Act] State of Madhya Pradesh - Subsection Section 37P(i) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985 (i)The Medical Officer shall examine the applicant upon his own application or upon the direction of the District Excise Officer;
