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

Union of India - Subsection

Section 150H(1) in The Drugs and Cosmetics Rules, 1945

(1)If the approving authority after such further enquiry, if any, as he may consider necessary, is satisfied that the requirements of the rules made under the Act have been complied with and that the conditions of the approval and the rules made under the Act will be observed, he shall grant an approval in Form 37.