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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(e) in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989

(e)a person holding a prescription of a registered practitioner/homeopathic practitioner a private medical practitioner or an Ayurvedic or Unani practitioner in accordance with such prescription; and