Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4) in The Poisons (Madhya Pradesh) Rules, 1960

(4)All permits and letters or written orders referred to in clauses (d), (1) and (g) of sub-rule (1) shall be preserved in original by the licence-holder for a period of not less than two years from the date of the sale.