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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(3)A sample of the preparation shall be sent to the Chemical Examiner for analysis after adjusting the spirit or medicament or other ingredients, and issue of the adjusted batch of such preparation shall be allowed only when the Chemical Examiner's report has been found to be satisfactory.