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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(c) in Punjab Poisons Possession and Sale Rules, 1966

(c)"Licensing authority" means -
(i)the Principal Medical Officer concerned, for the areas of Chandigarh, Nangal Township and Talwara; and
(ii)[Civil surgeon of the District concerned for other areas;] [Substituted vide Punjab Government Notification No 147/CA 12/19/Section 2/Amendment(1) 79 Dated 11.10.1979.]