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[Cites 0, Cited by 0] [Section 74A(4)] [Section 74A] [Entire Act]

Union of India - Subsection

Section 74A(4)(ii) in The Drugs and Cosmetics Rules, 1945

(ii)make arrangements with some institution approved by the licensing authority [under Part XV(A) of these rules] for such tests to be regularly carried out on his behalf by the institution.]