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[Cites 0, Cited by 0] [Section 158A] [Entire Act]

Union of India - Subsection

Section 158A(d) in The Drugs and Cosmetics Rules, 1945

(d)The licensee shall allow an Inspector appointed under the Act to inspect all registers and records maintained under these rules and shall supply to the Inspector such information as he may require for the purpose of ascertaining whether the provisions of the Act and the rules have been observed.]