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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

Union of India - Subsection

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

(c)a graduate in Medicine of a University established in India by law or has an equivalent qualification recognized and notified by the Central Government for such purpose with at least three years' experience in the manufacture and pharmacological testing of biological products after his graduation; or