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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(c) in The M.P. Dangerous Drugs Rules, 1959

(c)a medical institution authorised and exempted under Rule 8; such coca leaf or manufactured drugs other than prepared opium and in such quantities as such vendor, druggist, practitioner or medical institution may law-fully possess. He shall maintain a written record of every such sale in such manner as the Excise Commissioner may direct.