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[Cites 0, Cited by 0] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(3) in The Drugs and Cosmetics Rules, 1945

(3)[ The container of a medicine made up ready only for treatment of an animal shall be labelled conspicuously with the words "Not for human use; for animal treatment only", and shall bear a symbol depicting the head of a domestic animal.] [Substituted by S.O. 2898, dated 2.7.1969 (w.e.f. 19.7.1969).]