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[Cites 0, Cited by 0] [Section 122P] [Entire Act]

Union of India - Subsection

Section 122P(ii) in The Drugs and Cosmetics Rules, 1945

(ii)The licensee shall allow an Inspector appointed under the Act to enter, with or without prior notice, any premises where the activities of the blood bank are being carried out for the processing of whole human blood and/or blood products, to inspect the premises and plant and the process of manufacture and the means employed for standardizing and testing the substance.