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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1)(iv) in The Drugs and Cosmetics Rules, 1945

(iv)having a foreign qualification, the quality and content of training of which are comparable with those specified in clause (i), clause (ii) and clause (iii) and is permitted to work as competent technical staff under this rule by the Central Government.]