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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2)(iii) in The Narcotic Drugs and Psychotropic Substances (Madhya Pradesh) Rules, 1985

(iii)file and preserve for not less than two years all the prescriptions so dispensed at the dispensary;