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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(a) in The U.P. Narcotic Drugs Rules, 1986

(a)keep accounts of manufactured drugs received, used and held in stock by him from time to time in register in Form A' under these rules. The accounts shall be clearly and correctly written up daily in bound books, paged and marked with the seal of the Collector, or an officer authorised by him in this behalf and shall show in each case of purchase, the date of purchase and the name and the address of the person or firm from whom the purchase was made;