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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(2)(i) in Punjab Manufactured Drugs Rules, 1959

(i)A medical practitioner, who is permitted to possess manufactured drugs without a licence under sub-rule (1), shall obtain his supplies from a licensed chemist or druggist only and shall maintain a register showing receipts as well as disposals of each drug. The register shall be in Form D.D. 7-A.