Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] Union of India - Subsection Section 33(ii) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955 (ii)Any Quantity left over after analysis shall be destroyed by the licensee in his laboratory in the presence of the officer-in -charge of the laboratory.
