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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(4) in The Drugs and Cosmetics Rules, 1945

(4)to take samples of the [drugs or cosmetics] [Substituted by G.S.R. 504(E), dated 18.7.2002 (w.e.f. 18.7.2002).] manufactured on the premises and send them for test or analysis in accordance with these rules;