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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Haryana - Subsection

Section 75(3) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(3)The licensee shall not permit any manufactured drug, which he is authorised to sell, to be dispensed or handled by any person other than a medical practitioner or a dispenser registered under the Pharmacy Act, 1948 (Act No. VII of 1948).