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 32(2)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2)(iv) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(iv)produce the prescription alongwith his stock and permits and invoices of supplies obtained on the demand of any officer not below the rank of Sub-Inspector of Excise; and