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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in The Rajasthan Poisons Rules, 1972

(2)The District Magistrate shall obtain the recommendations of the District Medical and Health Officer of the area on every such application and thereafter grant the application after satisfying himself about the genuineness of the applicant and his requirements.