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[Cites 0, Cited by 0] [Section 139(5)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(5)(ii) in The Drugs and Cosmetics Rules, 1945

(ii)make arrangements with some institution approved by the licensing authority [under Part XV(A) of these rules] [Inserted by G.S.R. 1172, dated 23.8.1977 (w.e.f. 10.9.1977).] for such tests to be regularly carried out in this behalf by the institution.