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[Cites 0, Cited by 0] [Section 161(3)] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(3)(ix) in The Drugs and Cosmetics Rules, 1945

(ix)Every drug intended for distribution to the medical profession as a free sample shall, while complying with the labelling provisions under clause (i) or (viii), further bear on the label of the container the words "Physician's sample. Not to be sold" which shall be overprinted.