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[Cites 0, Cited by 4] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Drugs And Cosmetics Act, 1940

(2)The Central Government, after consultation with the Board and after giving by notification in the Official Gazette not less than three months’ notice of its intention so to do, may by a like notification add to or otherwise amend the Second Schedule, for the purposes of this Chapter, and thereupon the Second Schedule shall be deemed to be amended accordingly.