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Drugs (Control) Act, 1950 2. Interpretation. - (1) In this Act, unless the context otherwise requires, - (a) “dealer” means a person carrying on, either personally or through any other person, the business of selling any drugs, whether wholesale or retail; (b) “drug” means any drug as defined in Clause (b) of Section 3 of the Drugs and Cosmetics Act, 1940(23 of 1940) in respect of which a declaration has been made under Section 3; (c) “offer for sale “ includes a reference to an intimation by a person of the price proposed by him for a sale of any drug, made by the publication of a price list, by exposing the dug for sale in association with a mark indicating price, by the furnishing of a quotation or otherwise howsoever; (d) “producer “ producer includes a manufacturer. (1-A) As from the Ist November, 1956, any reference in this Act to the Central Government or the Chief Commissioner shall, in relation to the territories which, immediately before the Ist November 1956, were comprised in the Part C State of Ajmer or Bhopal and Vindhya Pradesh or Coorg or Kutch be construed as a reference to the State Government of Rajasthan or Madhya Pradesh or Mysore or Bombay, as the case may be. (2) A drug shall be deemed to be in the possession of a person - ( i ) when it is held on behalf of that person by person or when held by that person behalf of another person; (ii) notwithstanding that it is mortgaged to another person.    |
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