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[Cites 0, Cited by 0] [Section 160B(2)] [Section 160B] [Entire Act]

Union of India - Subsection

Section 160B(2)(i) in The Drugs and Cosmetics Rules, 1945

(i)The premises where the tests are carried out shall be well lighted and properly ventilated except where the nature of tests of any Ayurvedic, Siddha and Unani drug warrants otherwise. Wherever necessary, the premises shall be air-conditioned so as to maintain the accuracy and functioning of laboratory instruments or to enable the performance of special tests such as sterility tests and microbiological tests.