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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(4) in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015

(4)All letters or written orders entered in column (7) of the register in Form C shall be preserved in original by the licensee for a period of not less than two years from the date of the sale of poison.