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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(2)(i) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(i)in respect of every such sale to an officer specified in items (a), (b) or (c) such Officer shall certify that the medicines, the medical, surgical or veterinary instruments or equipments are intended for bonafide use in any hospital or dispensary including a veterinary hospital or dispensary located within the State in his jurisdiction or for free distribution in connection with the scheme for the prevention, control or treatment of disease;