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Union of India - Section

Section 88 in The Drugs and Cosmetics Rules, 1945

88. Labelling of drugs supplied to other persons.

- If any drug manufactured for the purpose of examination, test or analysis is supplied by the manufacturer to any other person, the container shall bear a label on which shall be stated the name and address of the manufacturer, the accepted scientific name of the substance if known, or if not known a reference which will enable the substance to be identified and the purpose for which it has been manufactured.