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 33] [Entire Act]

Union of India - Subsection

Section 33(vii) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(vii)One set of samples shall be sent at once to such Chemical Examiner and a note to the effect shall be made in the register in Form R.G.3. The report of the Chemical Examiner, when received, shall be shown to the licensee.