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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(1)(v) in The Drugs and Cosmetics Rules, 1945

(v)[ A distinctive batch number, that is to say, the number by reference to which details of manufacture of the particular batch from which the substance in the container is taken are recorded and are available for inspection, the figure representing the batch number being preceded by the words "Batch No." or "B. No.", or "Batch" or "Lot No." or "Lot". [Substituted by G.S.R. 19, dated 15.12.1977 (w.e.f. 7.1.1978).]