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[Cites 0, Cited by 0] [Section 161B] [Entire Act]

Union of India - Subsection

Section 161B(5) in The Drugs and Cosmetics Rules, 1945

(5)The State Licensing Authority may at any time direct the manufacturer to provide the samples of the medicine and any other related information; and may share it with the Pharmacopoeial Laboratory for Indian Medicine, Ghaziabad for analysis or independent validation.