Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 143A] [Entire Act]

Union of India - Subsection

Section 143A(2) in The Drugs and Cosmetics Rules, 1945

(2)The premises licensed under sub-rule (1) shall be inspected jointly by Inspector appointed by the Central Government and the State Government to verify the compliance, with the conditions of licence and the provisions of the Act and these rules, not less than once in three years or as needed as per risk based approach.]