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[Cites 0, Cited by 0] [Section 65(9)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(9)(b) in The Drugs and Cosmetics Rules, 1945

(b)The supply of drugs specified in [Schedule H and Schedule H1] [Substituted for the words "Schedule H" by Notification No. G.S.R. 588(E) dated 30.8.2013 (w.e.f. 21.12.1945)] or Schedule X to Registered Medical Practitioners, Hospitals, Dispensaries and Nursing Homes shall be made only against the signed order in writing which shall be preserved by the licensee for a period of two years.]