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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(ii) in The Drugs and Cosmetics Rules, 1945

(ii)the licensee shall allow any Inspector authorized by the licensing authority in that behalf to enter with or without notice any premises where the imported substance is stocked to inspect the means, if any, employed for testing the substance and to take samples;