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[Cites 0, Cited by 0] [Section 96(7)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(7)(d) in The Drugs and Cosmetics Rules, 1945

(d)sterile preparations such as sutures, surgical dressings and preparations intended for parenteral use.]
(xii)[ Drugs and their preparations including combinations with other drugs imported into the country shall bear on the label, the license number under which the drug is imported, preceded by the words "Import License" and the name and address of the importer.] [Inserted by G.S.R. 592(E), dated 13.8.2008 (w.e.f. 13.8.2008).]