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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(a) in The Gujarat Drugs (Control) Act, 1959

(a)exempt, subject to such conditions as it may deem fit to impose, any person or class of persons, or any institution, or class of institutions, from the operation of all or any of the provisions of the Act, or any rules or orders made, or any condition of a licence, permit or pass granted, thereunder;