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 47B] [Entire Act] State of Madhya Pradesh - Subsection Section 47B(b) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985 (b)"recognised medical institution" means a hospital or medical institution recognised for the purposes of this chapter.
