Section 71(7) in The Drugs and Cosmetics Rules, 1945
(7)[ The licensee shall comply with the requirements of "Good Manufacturing Practices" as laid down in Schedule M.] [Inserted by G.S.R. 735, dated 24.6.1988 (w.e.f. 24.6.1988).][Substituted by G.S.R. 515, dated 24.3.1976 (w.e.f. 10.4.1976).]
