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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1)(b) in Tamil Nadu Drugs (Control) Act, 1949

(b)an officer of any department other than the Police who is authorized in this behalf by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government by notification in the Gazette.