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

Union of India - Subsection

Section 71A(3) in The Drugs and Cosmetics Rules, 1945

(3)[ the applicant shall have adequate arrangements in his own premises for carrying out tests for the strength, quality and purity of the drugs at a testing unit which shall be separate from the re-packing unit.