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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2) in Karnataka Ayurvedic and Unani Practitioners' Registration and Medical Practitioners' Miscellaneous Provisions Rules, 1964

(2)The packets shall not be opened and their content shall not be inspected or produced before any person or authority except under orders of the State Government or of a competent court.