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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(2)(b) in Bihar and Orissa Dangerous Drugs Rules, 1934

(b)every package or bottle containing any extract preparation or admixture of any of the aforementioned drugs-
(i)in the case of a powder, solution or ointment with the total amount thereof in the package or bottle and the percentage of the drug in the powder solution or ointment;
(ii)in the case of the tablets or similar articles other than those mentioned in sub-clause (i) containing any of the aforementioned drugs, with the quantity of the drug contained in such tablet or article and the number of such tablets or articles in the package or bottle.