Section 65(1) in The Drugs and Cosmetics Rules, 1945
(1)[ Any drug shall, if compounded or made on the licensee's premises, be compounded or made by or under the direct and personal supervision of a [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [registered pharmacist] [Substituted by G.S.R. 676(E), dated 6.9.1994 (w.e.f. 6.9.1994).].]
