Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 18 in The Rajasthan Poisons Rules, 1972 18. Register to be maintained by an authorised dealer. - An authorised dealer shall maintain a stock register of poisons mentioned in Schedule II in which the stock of each poison shall be entered and the balance struck after Every fortnight.
