Section 96(1)(A) in The Drugs and Cosmetics Rules, 1945

[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(1)(A) in The Drugs and Cosmetics Rules, 1945

(A)[ For this purpose,] [the proper name of the drug shall be printed or written in a more conspicuous manner than the trade name, if any which shall be shown immediately after or under the proper name and shall be] [Substituted by G.S.R. 27(E), dated 17.1.1981 (w.e.f. 1.8.1981).]-

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Union of India - Subsection

Section 96(1)(A) in The Drugs and Cosmetics Rules, 1945