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SC Reduces Punishment of Medical Shop Owner as he wasn’t Aware of Obtaining Drug Licence - (05 Dec 2018)

Supreme Court has reduced the sentence of one-year imprisonment to three months to a medical shop owner who stored certain drugs without a valid drug licence taking into account his plea that he was not aware that he has to obtain such a licence for sale of drugs.

Tags : SUPREME COURT   MEDICAL SHOP OWNER  

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