Section 71(1)(c) in The Drugs and Cosmetics Rules, 1945

[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(1)(c) in The Drugs and Cosmetics Rules, 1945

(c)a graduate in Chemical Engineering or Chemical Technology or Medicine of [a University established in India by law or has an equivalent qualification recognized and notified by the Central Government for such purpose] [Substituted by G.S.R. 71(E), dated 30.1.1987 (w.e.f. 30.1.1987).] with general training and practical experience, extending over a period of not less than three years in the manufacture of drugs, after his graduation; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 71(1)(c) in The Drugs and Cosmetics Rules, 1945