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[Cites 0, Cited by 0] [Section 161B] [Entire Act]

Union of India - Subsection

Section 161B(4) in The Drugs and Cosmetics Rules, 1945

(4)The State Licensing Authority shall, before granting license or renewal of license for an Ayurvedic, Siddha or Unani medicine, ensure validity of the data submitted by the manufacturer in support of the claimed shelf-life of that medicine.