Section 2(b) in The Drugs and Cosmetics Rules, 1945
(b)[ "Central License Approving Authority" means the Drugs Controller, India, or the Joint Drugs Controller (India) or the Deputy Drugs Controller (India) appointed by the Central Government;] [Substituted by G.S.R. 579(E), dated 20.9.2006 (w.e.f. 26.9.2006).]
