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

State of Rajasthan - Subsection

Section 9(2) in Rajasthan Drugs (Control) Ordinance, 1949

(2)The [State Government] [Substituted by Rajasthan Act 15 of 1950.] may, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.], prescribe the particulars to be contained in any such cash memorandum.