Section 65(21)(b) in The Drugs and Cosmetics Rules, 1945

[Cites 0, Cited by 0] [Section 65(21)] [Section 65] [Entire Act]

(b)The following particulars shall be entered in the said register, namely:-

(i)Date of transaction;

(ii)Quantity received, if any, the name and address of the supplier and the number of the relevant license held by the supplier;

(iii)Name of the drug;

(iv)Quantity supplied;

(v)Manufacturer's name;

(vi)Batch No. or Lot No.;

(vii)Name and address of the patient/purchaser;

(viii)Reference Number of the prescription against which supplies were made;

(ix)Bill No. and date in respect of purchases and supplies made by him;

(x)Signature of the person under whose supervision the drugs have been supplied.]

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