Section 30(c) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985
(c)[ A medical institution exempted under Rule 21 but the sale of morphine shall be effected to such medical institution only which is recognised for the purpose under Rule 47-C" of Chapter IV-A.] [Substituted by Notification No. (37)-B-1-73-99-CTD-V, dated 14-5-1999]
