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Union of India - Section

Section 3 in The Drugs and Cosmetics Rules, 1945

3. Functions.

- It shall be the function of the Laboratory-
(i)to analyze or test such samples of drugs as may be sent to it under sub-section (2) of section 11, or under sub-section (4) of section 25 of the Act;
[* * *] [Clause (ii) omitted by Notification No. F. 1-16/57-D, dated 15.6.1957.]
(iii)to carry out such other duties as may be entrusted to it by the Central Government or, with the permission of the Central Government, by a State Government after consultation with the Drugs Technical Advisory Board.