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[Cites 0, Cited by 0] [Section 122DD] [Entire Act]

Union of India - Subsection

Section 122DD(9) in The Drugs and Cosmetics Rules, 1945

(9)If the Ethics Committee fails to comply with any of the conditions of registration, the Licensing Authority may, after giving an opportunity to show cause why such an order should not be passed, by an order in writing stating the reasons therefor, suspend or cancel the registration of the Ethics Committee for such period as considered necessary.