32. [ Packing and labeling of imported drugs. [Substituted by S.O. 2889, dated 2.7.1969 (w.e.f. 19.7.1969).]
- No drug shall be imported unless it is packed and labeled in conformity with the rules in Parts IX and X [* * *] [and further conforms to the standards laid down in Part XII provided that in the case of drugs intended for veterinary use, the packing and labeling shall conform to the rules in Parts IX and X and Schedule F(I).] [Substituted by S.O. 2889, dated 2.7.1969 (w.e.f. 19.7.1969).][32-A. Packing and labeling of Homeopathic medicine. [Added by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).]- No Homeopathic medicine shall be imported unless it is packed and labeled in conformity with the rules in Part IX-A.]
