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 50] [Entire Act] State of Madhya Pradesh - Subsection Section 50(a) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985 (a)has by himself or by any servant or person acting on his behalf, committed any breach of the conditions of such licence or order or of these rules; or
