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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(b) in The Drugs and Cosmetics Rules, 1945

(b)"licensing authority" means the authority appointed by the Central Government to perform the duties of the licensing authority under these rules and includes any person to whom the powers of a licensing authority may be delegated under rule 22;