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[Cites 0, Cited by 0] [Section 160G] [Entire Act]

Union of India - Subsection

Section 160G(1) in The Drugs and Cosmetics Rules, 1945

(1)If the approving authority after such further enquiry, if any, as it may consider necessary, is satisfied that the requirements of the rules made under the Act have been complied with and that the conditions of the approval and the rules made under the Act have been observed, it shall grant approval in Form 48.