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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(1) in The Drugs and Cosmetics Rules, 1945

(1)The Inspector shall forward a detailed descriptive report giving his findings on each aspect of inspection along with his recommendations after completion of his inspection in accordance with the provisions of rule 79, to the licensing authority or Central License Approving Authority, as the case may be.]