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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1)(i) in The Drugs and Cosmetics Rules, 1945

(i)a graduate in Pharmacy or Engineering (in appropriate branch) from a University recognized by the Central Government for such purposes and has had at least eighteen months practical experience in the manufacturing or testing of devices to which this license applies after his graduation; or