Section 109(4)(b) in The Drugs and Cosmetics Rules, 1945

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Union of India - Subsection

Section 109(4)(b) in The Drugs and Cosmetics Rules, 1945

(b)in cases where no such test is required or accepted:-

(i)if the substance is a serum obtained from a living animal, the earliest date on which any material contributing to the batch was removed from the animal;

(ii)if the substance was obtained by the growth of organisms on artificial media, the earliest date on which growth was terminated in any of the material contributing to the batch:

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Union of India - Subsection

Section 109(4)(b) in The Drugs and Cosmetics Rules, 1945