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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(i) in The M.P. Dangerous Drugs Rules, 1959

(i)"licensed druggist" means a person holding a licence in Form D.D.R. 2 under these rules for the possession and sale of prescription of an approved medical practitioner of manufactured drugs and coca leaf other then prepared opium.