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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Mizoram - Subsection

Section 42(2) in Mizoram Drug (Controlled Substances) Act, 2016

(2)The Government may make rules consistent with this Act providing for the establishment, appointment, maintenance, management and superintendence of and for supply of drugs necessary for treatment and for the appointment, training, powers, duties and persons employed in such centres.