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State of Madhya Pradesh - Section

Section 8 in The M.P. Drugs (Control) Act, 1949

8. Refusal to sell.

- No dealer or producer shall, unless previously authorised to do so by the State Government, without sufficient cause refuse to sell to any person any drug within the limits as to quantity, if any, imposed by or under this Act.Explanation. - The possibility or expectation of obtaining a higher price for a drug at a later date shall not be deemed to be a sufficient cause for the purpose of this section.