Section 32(1) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(1)The medical institution exempted under Rule 21 of these rules shall also be exempted from the provisions regarding the sale of manufactured drugs [other than prepared opium and morphine] [Substituted by Notification No. (37)-B-1-73-99-CTD-V, dated 14-5-1999] in so far as the sale consists in taking payment for medicines issued in accordance with the rules prescribed for the hospital or dispensary :[Provided that such medical institution shall maintain a true and correct account of the manufactured drugs other than the prepared opium and morphine.] [Substituted by Notification No. (37)-B-1-73-99-CTD-V, dated 14-5-1999]
