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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The Poisons (Madhya Pradesh) Rules, 1960

(1)A licence-holder shall not sell any poison to any person other than another licence-holder unless such person appears to the licence-holder to be over 18 years of age and produces a permit in Form B issued by the District Magistrate or any other officer authorised by him in this behalf.