Section 3(e) in The Drugs And Cosmetics Act, 1940

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Union of India - Subsection

Section 3(e) in The Drugs And Cosmetics Act, 1940

(e)“Inspector” means—

(i)in relation to Ayurvedic, Siddha or Unani drug, an Inspector appointed by the Central Government or a State Government under section 33G; and

(ii)in relation to any other drug or cosmetic, an Inspector appointed by the Central Government or a State Government under section 21;