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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(1)(d) in The Drugs and Cosmetics Rules, 1945

(d)[ holding any foreign qualification the quality and content of training of which are comparable with those prescribed in clause (a), clause (b) or clause (c) and is permitted to work as competent technical staff under this rule by the Central Government:] [Added by S.O. 1449, dated 13.6.1961 (w.e.f. 24.6.1961).]