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Drugs and Cosmetics Act, 1940 26. Purchase of drug or cosmetic enabled to obtain test or analysis Any person 110[or any recognized consumer association, whether such person is a member of that association or not] shall, on application in the prescribed manner and on payment of the prescribed fee, be entitled to submit for test or analysis to a Government Analyst any drug 87[or cosmetic] 111[purchased by him or it] and to receive a report of such test or analysis signed by the Government Analyst. 112 [Explanation.- For the purposes of this section and section 32, "recognized consumer association" means a voluntary consumer association registered under the Companies Act, 1956 or any other law for the time being in force.]    |
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