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Union of India - Section

Section 30 in The Drugs and Cosmetics Rules, 1945

30. Prohibition of import after expiry of potency.

- No biological or other special product specified in Schedule C or C(1) shall be imported after the date shown on the label, wrapper or container of the drug as the date up to which the drug may be expected to retain a potency not less than, or not to acquire a toxicity greater than, that required or, as the case may be, permitted by the prescribed test.