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[Cites 0, Cited by 3] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(c) in The Drugs And Cosmetics Act, 1940

(c)“Government Analyst” means—
(i)in relation to Ayurvedic, Siddha or Unani drug, a Government Analyst appointed by the Central Government or a State Government under section 33F; and
(ii)in relation to any other drug or cosmetic, a Government Analyst appointed by the Central Government or a State Government under section 20;