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

State of Manipur - Subsection

Section 2(2)(b) in The Dangerous Drugs (Manipur Amendment) Act, 1985

(b)the forms of registers and other documents to be maintained or, as the case may be, issued by registered medical practitioner in respect of directions given by him in his private practice or at hospital, for consumption of manufactured drugs and the authorities which may inspect such registers and other documents.