Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 48 in The Drugs and Cosmetics Rules, 1945

48. Fees.

- The fees to be paid by a person submitting to the Government Analyst under section 26 of the Act for test or analysis of a drug [or cosmetic] [Inserted by G.S.R. 1140, dated 26.8.1978 (w.e.f. 16.9.1978).] purchased by him shall be those specified in Schedule B.