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[Cites 0, Cited by 0] [Section 154A] [Entire Act]

Union of India - Subsection

Section 154A(2) in The Drugs and Cosmetics Rules, 1945

(2)A license under this rule shall be granted by the licensing authority after consulting such expert in Ayurvedic (including Siddha) or Unani systems of medicine, as the case may be, which the State Government may approve in this behalf.