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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(2) in The Drugs and Cosmetics Rules, 1945

(2)The licensee shall comply with the provisions of the Act, and of these rules and with such further requirements if any, as may be specified in any rules subsequently made under Chapter IV of the Act, provided that where such further requirements are specified in the rules, those would come into force four months after publication in the Official Gazette.