Legal Document View

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
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(e) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(e)The consignee shall show distinctly in his account books the name of the consignor and the quantity of drugs sent to him from time to time by post.