Section 76(3) in The Drugs and Cosmetics Rules, 1945
(3)The applicant shall provide adequate space, plant and equipment for pharmaceutical products as referred to in Schedule M and for Medical devices and in-vitro diagnostics as referred to in Schedule M-III.] [Substituted by Notification No. G.D.R. 640(E), dated 29.6.2016 (w.e.f. 21.12.1945).]
