Section 76(1)(b) in The Drugs and Cosmetics Rules, 1945

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Union of India - Subsection

Section 76(1)(b) in The Drugs and Cosmetics Rules, 1945

(b)a graduate in Science of [a University established in India by law or has an equivalent qualification recognized and notified by the Central Government for such purpose] [Substituted by G.S.R. 71(E), dated 30.1.1987 (w.e.f. 30.1.1987).] who for the purpose of his degree has studied Chemistry [or Microbiology] [Inserted by G.S.R. 245, dated 3.2.1976 (w.e.f. 21.2.1976).] as a principal subject and has had at least three years' practical experience in the manufacture of drugs to which this license applies after his graduation; or

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Union of India - Subsection

Section 76(1)(b) in The Drugs and Cosmetics Rules, 1945