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[Cites 0, Cited by 0] [Section 69A] [Entire Act]

Union of India - Subsection

Section 69A(2) in The Drugs and Cosmetics Rules, 1945

(2)The licensing authority shall, before the grant of a loan license, satisfy himself that the manufacturing unit has adequate equipment, staff, capacity for manufacture, and facilities for testing to undertake the manufacture on behalf of the applicant for a loan license.