Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 150E] [Entire Act] Union of India - Subsection Section 150E(b) in The Drugs and Cosmetics Rules, 1945 (b)The approved institution shall provide proper facilities for storage so as to preserve the properties of the samples to be tested by it.
