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 55 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955 55. No compensation to manufacturer of samples taken for analysis. - The manufacturer shall not be entitled to any compensation for the samples taken for the purpose of analysis under these rules.
