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[Cites 0, Cited by 0] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(8) in The Drugs and Cosmetics Rules, 1945

(8)[ The applicant shall make application for grant of license for a drug formulation containing single active ingredient only in proper name.] [Inserted by Notification No. G.S.R. 570 (E) dated 7.8.2014 (w.e.f. 21.12.1945)]