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[Cites 0, Cited by 10] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Drugs And Cosmetics Act, 1940

(1)The Central Government shall, as soon as may be, constitute a Board (to be called the Drugs Technical Advisory Board) to advise the Central Government and the State Governments on technical matters arising out of the administration of this Act and to carry out the other functions assigned to it by this Act.