Section 67H(1)(b) in The Drugs and Cosmetics Rules, 1945

[Cites 0, Cited by 0] [Section 67H(1)] [Section 67H] [Entire Act]

Union of India - Subsection

Section 67H(1)(b) in The Drugs and Cosmetics Rules, 1945

(b)that he or his agent or employee had not been guilty of any similar act or omission within twelve months before the date on which the act or omission in question took place, or where his agent or employee had been guilty of any such act or omission, the licensee had not or could not reasonably have had knowledge of that previous act or omission, or

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Union of India - Subsection

Section 67H(1)(b) in The Drugs and Cosmetics Rules, 1945