Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(1)(ii) in The Drugs and Cosmetics Rules, 1945

(ii)the applicant shall obtain a no objection certificate from the Drugs Controller, India for manufacture of such formulations to be exported with code number against each export order along with certificate from the regulatory authority of the importing country controlling Narcotics Drugs and Psychotropic Substances that they do not have any objection for the import of the drug with code number;