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State of Madhya Pradesh - Section

Section 4 in The M.P. Dangerous Drugs Rules, 1959

4. Manufacture by approved medical practitioners and Government officers exempted.

- Approved medical practitioners in the exercise of their profession and officers of Government, who, in the course of their official duty or for the purposes of such duty, are required to manufacture medicinal opium or any preparation containing morphine, diacetyl-morphine or cocaine shall be exempt from the provisions contained in these rules regarding manufacture.III. Possession