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[Cites 0, Cited by 0] [Section 37P] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37P(vii) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(vii)On receipt of Medical certificate granted under clause (iii) the District Excise Officer shall issue a permit to the applicant in Form P.S. VII for such quantity as may be recommended by the Medical Officer and in the manner as laid down in Rule 37-0 ;