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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2)(ii) in The M.P. Dangerous Drugs Rules, 1959

(ii)maintain a register in form D.D.R. 5 alongwith patients card in form D.D.R. 6 accounting for the manufactured drugs in stock, received and used;