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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(11) in Punjab Manufactured Drugs Rules, 1959

(11)[ All stocks of pure opium, medicinal hemp and medicinal opium and all accounts and records of transactions under the licence shall be open to-inspection by any officer of the Drugs Control Administration not below the rank of a Drugs Inspector]". [Substituted by Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]