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State of Uttar Pradesh - Section

Section 13 in The U.P. Narcotic Drugs Rules, 1986

13. Sale of Government agency.

- Notwithstanding anything contained in these rules the holder of a licence shall, whenever required so to do, sell any manufactured drug to Government or an Officer who is duly authorised by the Government in this behalf. The holder of the licence shall obtain a receipt from such officer and keep in his record.