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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(d) in The Drugs and Cosmetics Rules, 1945

(d)the licensee shall keep a record of, and shall report to the licensing authority, the substances imported under the license, together with the quantities imported, the date of importation, and the name of the manufacturer;