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[Cites 0, Cited by 0] [Section 150E] [Entire Act]

Union of India - Subsection

Section 150E(h) in The Drugs and Cosmetics Rules, 1945

(h)The approved institution shall comply with the provisions of the Act and rules made thereunder and with such further requirements, if any, as may be specified in the rules subsequently made under Chapter IV of the Act of which the approving authority has given the approved institution not less than four months' notice.