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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(iii) in The Drugs and Cosmetics Rules, 1945

(iii)Who have gained experience of not less than three years in the inspection of firms manufacturing any of the substances specified in Schedule C during the tenure of their services as Drugs Inspectors, shall be authorized to inspect the manufacture of the substances mentioned in Schedule C:]