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] [Section 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(1) in The M.P. Bhiksha Vritti Nivaran Niyam, 1977 (1)No person shall, except with the permission of the Superintendent or Medical Officer, take into a receiving centre or a certified institution a prohibited article.
