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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1) in The Poisons Act, 1919

(1)[* * *] [[The words "Subject to thecontrol of the Governor-General-in-Council" omitted by A.O.1937.]] The [StateGovernment] [Substituted by A.O.1950, for "Provincial Government".] may by rule regulate within the whole or any part ofthe territories under its administration the possession for sale and the sale, whether wholesale or retail, of any specified poison.