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Drugs and Cosmetics Act, 1940 16. Standards of quality 70 [(1) For the purposes of this Chapter, the expression "standard quality" means- (a) in relation to a drug, that the drug complies with the standard set out in 71[the Second Schedule], and (b) in relation to a cosmetic, that the cosmetic complies with such. standard as may be prescribed.] (2) The 72[Central Government], after consultation with the Board and after giving by notification in the Official Gazette not less than three months' notice of its intention so to do, may by a like notification add to or otherwise amend 71[the Second Schedule] for the purposes of this Chapter, and thereupon 71[the Second Schedule] shall be deemed to be amended accordingly.    |
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