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[Cites 0, Cited by 0] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(a) in The Drugs and Cosmetics Rules, 1945

(a)The container shall comply with the requirements, if any, specified in Schedule F or Schedule F(I) [or as specified] [Inserted by G.S.R. 663(E), dated 3.7.1992 (w.e.f. 3.7.1992).], as the case may be.