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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(6) in The Drugs and Cosmetics Rules, 1945

(6)The licensee shall produce for inspection by an Inspector appointed under the Act on demand all registers and records maintained under these rules, and shall supply to the Inspector such information as he may require for the purpose of ascertaining whether the provisions of the Act and rules thereunder have been observed.