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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

Union of India - Subsection

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

(d)[ a graduate in Chemical Engineering of a University recognized by the Central Government with at least three years' practical experience in the manufacture of drugs to which this license applies after his graduation; or [Added by S.O. 1449, dated 13.6.1961 (w.e.f. 24.6.1961).]