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[Cites 0, Cited by 0] [Section 109(3)] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(3)(a) in The Drugs and Cosmetics Rules, 1945

(a)the date on which the manufacture of the particular batch from which the substance in the container is taken was completed as defined in Schedule F or Schedule F(I) or if there is no definition in Schedule F or F(I) as hereafter defined in this rule and in the case of vaccine prepared from concentrates, the date of completion of the final products and the bottling for issue;