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[Cites 0, Cited by 0] [Section 122EA(1)] [Section 122EA] [Entire Act]

Union of India - Subsection

Section 122EA(1)(d) in The Drugs and Cosmetics Rules, 1945

(d)"blood bank" means a place or organisation or unit or institution or other arrangements made by such organisation, unit or institution for carrying out all or any of the operations for collection, apheresis, storage, processing and distribution of blood drawn from donors and/or for preparation, storage and distribution of blood components;