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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(e) in The Drugs and Cosmetics Rules, 1945

(e)"Registration Certificate" means a certificate issued under rule 27-A by the licensing authority in Form 41 for registration of the premises and the drugs manufactured by the manufacturer meant for import into and use in India.]