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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(3)(h) in The Drugs and Cosmetics Rules, 1945

(h)[ the supply of a drug specified in Schedule H1 shall be recorded in a separate register at the time of the supply giving the name and address of the prescriber, the name of the patient, the name of the drug and the quantity supplied and such records shall be maintained for three years and be open for inspection.] [Substituted by Notification No. G.S.R. 588(E) dated 30.8.2013 (w.e.f. 21.12.1945)]