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[Cites 0, Cited by 0] [Section 116] [Entire Act]

NCT Delhi - Subsection

Section 116(1) in The Delhi Excise Rules, 2010

(1)Allopathic, Homoeopathic, Ayurvedic and Unani Preparations: - (a) a patient on the authority and up to the extent of a prescription issued by a registered medical practitioner and dispensed either by the registered medical practitioner himself or by a licensee;
(b)a registered medical practitioner up to one litre of each such preparation at any one time;
(c)a registered medical practitioner in managing or supervising charge of a hospital or dispensary, clinic run by private individual, organisation, Government, Municipal Corporation, other local body, or a charitable organisation up to the requirement of such hospital or dispensary or clinic for a year.