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

Union of India - Subsection

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

(b)The licensee shall maintain staff, premises and equipment as specified in rule 122-G. The licensee shall maintain necessary records and registers as specified in Schedule F, Parts XII-B and XII-C.