37. [ Packing of patent or proprietary medicines. [Substituted by S.R.O. 3262, dated 15.10.1954.]
- Patent or proprietary medicine shall be imported in containers intended for retail sale:][Provided that such medicine may be imported in bulk containers by any person who holds a license to manufacture, if such person has obtained permission in writing to import such medicines from the licensing authority at least three months prior to the date of import and the imports are made within a period of twelve months from the date of issue of such permission.] [Inserted by S.O. 115, dated 4.1.1961 (w.e.f. 14.1.1961).]
