Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Drugs (Control) Ordinance, 1949

(2)No dealer shall destroy, efface or alter [or cause to be destroyed, effaced or altered] [Inserted by Rajasthan Act 15 of 1950.] any label or mark affixed to a drug and indicating the price marked by a producer.