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Drugs (Control) Act, 1950 5. Restrictions on sale, etc., where maximum is fixed under Section. — No dealer or producer shall — (a) sell, agree to sell, offer for sale or otherwise dispose of, to any person any drug for a price or at a rate exceeding the maximum fixed by notification under Clause(a) of sub-section (1) of Section 4; (b) have in his possession at any one time a quantity of any drug exceeding the maximum fixed by notification under Clause (b) of sub-section (1) of Section 4; or (c) sell, agree to sell or offer for sale to any person in any one transaction a quantity of any drug exceeding the maximum fixed by notification under Clause(c) of sub-section (1) of Section 4.    |
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