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] [Entire Act] Union of India - Section Section 128 in The Drugs and Cosmetics Rules, 1945 128. Repeal of certain rules. - The following rules are hereby repealed except as respects things done or omitted to be done under those rules, namely:-Andhra Pradesh Drugs Rules, 1945.Assam Drugs Rules, 1945.Bihar Drugs Rules, 1945.Bombay Drugs Rules, 1946.East Punjab Drugs Rules, 1945.C.P. & Berar Drugs Rules, 1945.Madras Drugs Rules, 1945.Orissa Drugs Rules, 1945.Rajasthan Drugs Rules, 1953.Saurashtra Drugs Rules, 1953.Travancore-Cochin Drugs Rules, 1953.United Provinces Drugs Rules, 1945.West Bengal Drugs Rules, 1946.[Mysore Drugs Rules, 1954.] [Added by Notification No. F.1-37/58-D, dated 21.7.1958.][Part XIII] [Inserted by G.S.R. 1183, dated 17.8.1964 (w.e.f. 22.8.1964).] [Import and Registration of Cosmetics] [Substituted for the words "Import of Cosmetics" by Notification No. G.S.R. 426 (E) dated 19.5.2010 (w.e.f. 1.4.2011)]
