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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(3)(ii) in The Drugs and Cosmetics Rules, 1945

(ii)any drugs other than that specified in [Schedule C or] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [Schedule H and Schedule H1] [Substituted for the words "Schedule H" by Notification No. G.S.R. 588(E) dated 30.8.2013 (w.e.f. 21.12.1945)] if it is supplied in the original unopened container of the manufacturer and if the prescription is duly stamped at the time of supply with the name of the supplier and the date on which the supply was made and on condition that the provisions of sub-rule (4) (3) of this rule are complied with.