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

State of Punjab - Subsection

Section 9(1) in The East Punjab Drugs (Control) Act, 1949

(1)Every dealer or producer when selling any drug for cash shall, if the amount of the purchase is five rupees or more in all cases, and, if the amount of the purchase is less than five rupees when so requested by the purchaser, give to the purchase a cash memorandum containing particulars of the transaction.