Section 2(8) in Punjab Manufactured Drugs Rules, 1959
(8)[ "Licensed Chemist" means a person who has obtained a licence for the possession, compounding, manufacture and sale of Coca Derivatives, Opium alkaloidal Derivatives and Drugs declared to be manufactured drugs in pursuance of sub-clause (ii) of clause (g) of section 2 of the Dangerous Drugs Act, 1930 (Central Act 2 of 1930), under these rules;] [Substituted vide Punjab Government Gazette Legislative Supplement : Part III dated 4.3.1980.]
