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[Cites 0, Cited by 0] [Section 20(17)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(17)(b) in Punjab Manufactured Drugs Rules, 1959

(b)(1) The [State Drug Controller] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] shall in respect of each license fix and shall record in the license the maximum quantity of medicinal hemp or medicinal opium which the licensee may possess at any one time for the purpose of vend or the manufacture of medicinal opium.