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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1) in The A.P. Poisons (Possession and Sale) Rules, 2016

(1)A license holder shall not sell any poison to any person, unless the latter is personally known to him, or identified to his satisfaction by producing a photo identity card issued by the Government, which has his address or substantiate it with a document giving his address.