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

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Union of India - Subsection

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

(iii)a diploma in Pharmacy or Engineering(in appropriate branch) from a Board or Institute recognized by the Central Government or the State Government, as the case may be, for such purposes and has had at least four years practical experience in the manufacturing or testing of devices to which this license applies after his diploma; or

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Union of India - Subsection

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