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] [Section 9] [Entire Act] State of Uttar Pradesh - Subsection Section 9(ii) in U.P. Inspectors of Drugs Service Rules, 1980 (ii)At least three years', experience in the manufacturing and testing of substances specified in Schedule C in a laboratory approved for the purpose by the Licensing Authority:
