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

State of Madhya Pradesh - Subsection

Section 2(h) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(h)"Licensed vendor" means a person holding a licence in Form N.D. I or in Form O.P. 1 under these rules for the possession and sale of Coca Leaf and manufactured drugs other than prepared opium otherwise than on the prescription of an approved medical practitioner;