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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2)(iv) in The M.P. Dangerous Drugs Rules, 1959

(iv)produce the prescriptions along with his stock and permits and invoices of supplies obtained on the demand of any officer not below the rank of Sub-Inspector of Excise; and