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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Drugs (Control) Act, 1950

(1)The Chief Commissioner may, by notification in the Official Gazette, fix in respect of any drug
(a)the maximum price or rate which may be charged by a dealer or producer;
(b)the maximum quantity which may at any one time be possessed by a dealer or producer;
(c)the maximum quantity which may in any one transaction be sold to any person.