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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(ii) in The M.P. Dangerous Drugs Rules, 1959 (ii)other medical institutions authorised by the Excise Commissioner in this behalf by a general or special order; subject to such conditions as may be specified in the order:
