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[Cites 0, Cited by 0] [Section 96(7)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(7)(vii) in The Drugs and Cosmetics Rules, 1945

(vii)Drugs specified in Schedule P and their preparations including combinations with other drugs shall bear on their labels the date of manufacture and the date of expiry of potency, and the period between the date of manufacture and the date of expiry shall not exceed that laid down in the said Schedule [under the conditions of storage's specified therein. [Drugs and their preparations not included in Schedule P,] [shall bear or their labels the date of their manufacture and also the date of their expiry which shall not exceed sixty months from the date of manufacture:] [Substituted by G.S.R. 17(E), dated 7.1.1986 (w.e.f. 7.1.1986).]