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[Cites 0, Cited by 10] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The Drugs And Cosmetics Act, 1940

(1)The Central Government or a State Government may by notification in the Official Gazette, appoint such persons as it thinks fit, having the prescribed qualifications, to be Inspectors for such areas as may be assigned to them by the Central Government or the State Government, as the case may be.