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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Haryana - Subsection

Section 71(2)(i) in Haryana Narcotic Drugs and Psychotropic Substances Rules, 1985

(i)A medical practitioner who is permitted to possess manufactured drugs without a license under sub-rule (1) shall obtain his supplies from a licensed chemist or druggist only and shall maintain a register showing receipts as well as disposals of each drug. The register shall be in Form No. 21.