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 Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985 22. Import by private persons. - Any person may import inter-state such manufactured drugs other than prepared opium as he may lawfully possess under Rule 18.
