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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(2)(h) in The Gujarat Drugs (Control) Act, 1959

(h)the maintenance and preservation by dealers generally, or by any class of dealers of records and accounts of all sale land purchase transactions made by them, or of the stocks of notified drugs in their possession;