Section 145C in The Drugs and Cosmetics Rules, 1945
145C. [ Form of order not to dispose of stocks of cosmetics. [Inserted by G.S.R. 1594, dated 28.10.1976 (w.e.f. 13.11.1976).]
- An order in writing by an Inspector under clause (c) of sub-section (1) of section 22 of the Act requiring a person not to dispose of any stock of cosmetics in his possession shall be in Form 15.]
