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Union of India - Section

Section 130 in The Drugs and Cosmetics Rules, 1945

130. Documents to be supplied to the Collector of Customs.

- Before any cosmetics are imported, a declaration signed by or on behalf of the manufacturer or by or on behalf of the importer that the cosmetics comply with the provisions of Chapter III of the Act, and the rules made thereunder, shall be supplied to the Collector of Customs.