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[Cites 0, Cited by 0] [Section 122P] [Entire Act]

Union of India - Subsection

Section 122P(iii) in The Drugs and Cosmetics Rules, 1945

(iii)The licensee shall allow an Inspector appointed under the Act to inspect all registers and records maintained under these rules and to take samples of the manufactured product and shall supply to Inspector such information as he may require for the purpose of ascertaining whether the provisions of the Act and rules thereunder have been observed.