Section 2(a) in The Drugs and Cosmetics Rules, 1945
(a)"the Act" means the Drugs and Cosmetics Act, 1940 (23 of 1940), as amended from time to time;(aa)[ "biopharmaceutical classification system" means a system used to classify drugs on the basis of solubility and permeability, classified as category I-high solubility and high permeability, category II- low solubility and high permeability, category III- high solubility and low permeability, and category IV- low solubility and low permeability;] [Inserted by Notification No. G.S.R. 327(E), dated 3.4.2017 (w.e.f. 21.12.1945).]
