Section 21(17)(b) in Punjab Manufactured Drugs Rules, 1959

[Cites 0, Cited by 0] [Section 21(17)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(17)(b) in Punjab Manufactured Drugs Rules, 1959

(b)

(i)The [State Drugs Controller] [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.] shall in respect of each such license fix and record in the licence the maximum quantity of opium alkaloidal derivatives or coca derivatives which the licensee may possess at any one time for the purpose of vend as well as for the manufacture of preparations of morphine, diacetylmorphine and cocaine.

(ii)A licensed chemist may, subject to the conditions of his license, sell opium alkaloidal derivatives or coca derivatives to -

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State of Punjab - Subsection

Section 21(17)(b) in Punjab Manufactured Drugs Rules, 1959