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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(vi) in The Drugs and Cosmetics Rules, 1945

(vi)the licensee shall maintain a record of all sales by him of substances for the import of which a license is required, showing particulars of the substance and of the person to whom sold and such further particulars, if any, as the licensing authority may specify and such record shall be open to the inspection of any Inspector authorized in that behalf by the licensing authority: