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[Cites 0, Cited by 0] [Section 150C] [Entire Act]

Union of India - Subsection

Section 150C(6) in The Drugs and Cosmetics Rules, 1945

(6)The testing of drugs or cosmetics, as the case may be, for identity, purity, quality and strength shall be carried out by persons whose qualifications and experience of testing are adequate in the opinion of the approving authority.