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] [Entire Act] State of Madhya Pradesh - Section Section 22 in The M.P. Bhang Rules, 1960 22. Transmission by post. - No person other than a servant of the State Government acting in the bona fide execution of his duty shall transmit [x x x] [Omitted by Notification No. B-1 -52-89-CT-VSR, dated 25-3-91.] bhang by post into, within or out of Madhya Pradesh.
