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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(a) in The Assam Dangerous Drugs Rules, 1937

(a)Every licensed dealer or chemist shall maintain a written record in Form D. D. 3 of all sales of dangerous medicinal drugs and shall produce it for inspection to the Collector or any officer, including an Excise Officer of or above the rank of Sub-Inspector, deputed by the Collector.