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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Drugs (Control) Act, 1949

(2)This section shall apply only to such drugs as the State Government may, by notification, specify for the purpose :Provided that nothing contained in this section shall apply to a dealer or producer in respect of any drug sold or produced by him.