Section 76(1)(a) in The Drugs and Cosmetics Rules, 1945

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Union of India - Subsection

Section 76(1)(a) in The Drugs and Cosmetics Rules, 1945

(a)a graduate in Pharmacy or Pharmaceutical Chemistry of [a University established in India by law or has an equivalent qualification recognized and notified by the Central Government for such purpose] [Substituted by G.S.R. 26(E), dated 19.1.2006 (w.e.f. 19.1.2006).] and has had at least eighteen months' practical experience after the graduation in the manufacture of drugs to which this license applies, this period of experience may, however, be reduced by six months if the person has undergone training in manufacture of drugs to which the license applies for a period of six months during his University course; or

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Union of India - Subsection

Section 76(1)(a) in The Drugs and Cosmetics Rules, 1945