Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(4) in Punjab Manufactured Drugs Rules, 1959 (4)"Divisional Drugs Inspector" means an Inspector appointed under section 21 of the Drugs and Cosmetics Act, 1940 (Central Act No. XXIII of 1940)
