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[Cites 0, Cited by 0] [Section 71A(4)] [Section 71A] [Entire Act]

Union of India - Subsection

Section 71A(4)(c) in The Drugs and Cosmetics Rules, 1945

(c)a person who has passed the Matriculation examination or an examination recognized by the licensing authority as equivalent to it and has had not less than four years' practical experience in the manufacture, dispensing or repacking of drugs.