Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(8)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(8)(iv) in Punjab Manufactured Drugs Rules, 1959

(iv)Every entry required to be made and every correction of such an entry must be made in ink and no cancellation, obliteration or alteration shall be made of any entry in the register and any correction of any entry must be made by way of marginal note or foot-note, which must specify the date on which the correction is made.