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[Cites 0, Cited by 0] [Section 16(8)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(8)(iii) in Punjab Manufactured Drugs Rules, 1959

(iii)Entries in the register must be made on the day on which the manufactured drug is received or dispensed. It is not necessary that the medical practitioner should himself enter in the register the particulars of manufactured drugs administered by him or under his supervision but entries must be verified by him on the date of entry or on the following date. Where a medical practitioner practises at more than one premises a separate account of manufactured drugs kept at each premises shall be maintained.