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State of Assam - Section

Section 18 in The Assam Dangerous Drugs Rules, 1937

18. Sale.

- No person shall sell any dangerous medicinal drugs unless he holds a valid dealer's licence in Form D. D. I or chemist' licence in Form D. D. 2, or both in which such drug is specified. A licence fee of Rs. 3 shall be charged for every such licence issued.