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[Cites 0, Cited by 0] [Section 142B] [Entire Act]

Union of India - Subsection

Section 142B(d) in The Drugs and Cosmetics Rules, 1945

(d)The licensee shall allow an Inspector appointed under the Act to enter with or without prior notice any premises where the manufacture of a substance in respect of which the license is issued is carried on, to inspect the premises and to take samples of the manufactured products under a receipt.