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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(h) in The Himachal Pradesh Poisons (Possession and Sale) Rules, 2014

(h)"sale" means sale of poisons, whether in wholesale or retail, by the licensed dealer to another licensed dealer or to any educational institution, any research or medical institution, hospital or dispensary under a qualified medical practitioner (Registered Medical Practitioner), any recognized public institution, industrial firm requiring poisons for its own use, Government Departments, Public Sector Undertakings or an individual for personal use;