Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 145B in The Drugs and Cosmetics Rules, 1945 145B. [ Form of receipt for seized cosmetics. [Added by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).] - A receipt by an Inspector for the stock of any cosmetics seized under clause (c) of sub-section (1) of section 22 of the Act, shall be in Form 16.]
