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[Cites 0, Cited by 0] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(2) in The Drugs and Cosmetics Rules, 1945

(2)A Government Analyst appointed under section 34-F shall from time to time forward to the Government reports giving the results of analytical work and research with a view to their publication at the discretion of the Government.