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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Gujarat - Subsection

Section 22A(3) in Gujarat Prohibition Act, 1949

(3)A registered medical practitioner shall state, in every prescription for intoxicating liquor issued by him, the name and address of the person to whom issued, the date of issue, directions for use, and the amount, and frequency of the dose, and shall preserve a copy of the prescription for one year from the date of issue. On the copy so preserved he shall state the purpose or ailment for which the intoxicating liquor is prescribed.]