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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(2) in The Delhi Narcotic Drugs Rules, 1985

(2)The licensee shall keep an account of the receipt and disposal of the manufactured drugs in the register in Form D.D. 14. Such account shall be kept by the licensee for a period of not less than two years from date of the last entry entered in the register.