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[Cites 0, Cited by 0] [Section 160G] [Entire Act]

Union of India - Subsection

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

(2)If the approving authority is not so satisfied, it shall reject the application and shall inform the applicant of the reasons for such rejection and of the conditions which shall be satisfied before approval could be granted.