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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(d) in The Drugs and Cosmetics Rules, 1945

(d)the licensee shall comply with such further requirements, if any, applicable to the holders of licenses in Form 29 as may be specified in any rules subsequently made under the Act and of which the licensing authority has given him not less than one month's notice;