Section 67H(1)(c) in The Drugs and Cosmetics Rules, 1945

[Cites 0, Cited by 0] [Section 67H(1)] [Section 67H] [Entire Act]

Union of India - Subsection

Section 67H(1)(c) in The Drugs and Cosmetics Rules, 1945

(c)if the act or omission was a continuing act or omission, that he had not or could not reasonably have had knowledge of that previous act or omission, or

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Union of India - Subsection

Section 67H(1)(c) in The Drugs and Cosmetics Rules, 1945