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Drugs (Control) Act, 1950 8. Refusal to sell. - No dealer or producer shall, unless previously authorized to do so by the Chief Commissioner, without sufficient cause refuse to sell to any person any drug within the limits as to quantity, if any, imposed by this Act. Explanation. - The possibility or expectation of obtaining a higher price for a drug at a later date shall not be deemed to be a sufficient cause for the purpose of this section.    |
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