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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Drugs (Control) Act, 1949

(1)The State Government may, by notification, fix in respect of any drug-
(a)the maximum price or rate which may be charged by a dealer or producer;
(b)the maximum quantity which may at any one time be possessed by a dealer or producer;
(c)the maximum quantity which may in any one transaction be sold to any person.