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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(2)Agents, clerks, compounders and other person, who have been duty authorized in this behalf by the licensee, and approved by the officer-in-charge, may enter into and carry out their work in connection with the manufacture during the working hours of the manufactory.