Section 103 in The Drugs and Cosmetics Rules, 1945
103.
[* * *] [Sub-rule (1) omitted by S.R.O. 2136, dated 15.6.1957.](2)The name and address of the manufacturer shall be printed on the label of the container of a patent or proprietary medicine.(3)[ The true formula or list of the ingredients shall be printed or written in indelible ink on the outer label of every package containing patent or proprietary medicine.] [Amended by S.R.O. 2136, dated 15.6.1957.]
