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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(2)(a) in The Gujarat Drugs (Control) Act, 1959

(a)the manner in which prescriptions or copies thereof and other records shall be maintained, and the period for which they shall be preserved, by medical practitioners and licensed retailers, under section 11;