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[Cites 0, Cited by 0] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(2) in The Drugs and Cosmetics Rules, 1945

(2)[ The factory premises shall comply with the requirements and conditions specified in Schedule M-II.] [Substituted by G.S.R. 723(E), dated 11.8.1992 (w.e.f. 11.8.1992).][* * *] [Conditions (3) and (4) omitted by G.S.R. 723(E), dated 11.8.1992 (w.e.f. 11.8.1992).]