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[Cites 0, Cited by 0] [Section 85C] [Entire Act]

Union of India - Subsection

Section 85C(2) in The Drugs and Cosmetics Rules, 1945

(2)the manufacturer of "New Homeopathic medicine", when applying to the licensing authority mentioned in sub-rule (1) shall produce such documents and other evidence as may be required by the licensing authority for assessing the therapeutic efficacy of the medicine including the minimum proving carried out with it;