Section 7 in The Dangerous Drugs (Manipur Amendment) Act, 1985
7. Amendment of section 21.
- In Section 21 of the principal Act, after sub-section (2), the following sub-section shall be added, namely:-"(3) A registered medical practitioner who gives direction, save for medical purpose and in accordance with the rules made under sub-section (2) of section 8A, for consumption of manufactured drug, abets within the meaning of this section, the offence punishable under section 14A."
