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

State of Madhya Pradesh - Subsection

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

(v)furnish such returns and information in regard to dealings in dangerous drugs as may be required by the Collector or the District Excise Officer.