Section 2(b) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(b)"Approval Medical Practitioners" means-(i)any Graduate in Medicine, Surgery or Dentistry of recognised University in India, Europe or United Kingdom, U.S.A.; or(ii)any person registered as a medical practitioner under any law for the time being in force in any part of India; or(iii)any person who holds a certificate or Diploma not inferior to that of a Graduate of such veterinary college or institute as may be recognised in this behalf by a general or special order of the State Government; or(iv)any other person engaged in medical or veterinary practice and approved by the Excise Commissioner.
