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[Cites 0, Cited by 0] [Section 16(8)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(8)(viii) in Punjab Manufactured Drugs Rules, 1959

(viii)While carrying drugs to the house of a patient the medical practitioner shall take full precautions for the safe custody of manufactured drugs. Thefts and losses of manufactured drugs should be forthwith reported to the nearest excise or police official.