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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 163A] [Entire Act] Union of India - Subsection Section 163A(3) in The Drugs and Cosmetics Rules, 1945 (3)to analyze or test such samples of Ayurvedic, Siddha and Unani drugs as may be sent to it under sub-section (2) of section 11, or under sub-section (4) of section 25, of the Act;
