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[Cites 0, Cited by 0] [Section 122P] [Entire Act]

Union of India - Subsection

Section 122P(viii) in The Drugs and Cosmetics Rules, 1945

(viii)No drug manufactured under the license shall be sold unless the precautions necessary for preserving its properties have been observed throughout the period after manufacture. Further no batch/unit manufactured under this license shall be supplied/distributed to any person without prescription of a Registered Medical Practitioner.