Section 26 — Purchaser of drug or cosmetic enabled to obtain test or analysis.

Any person 2 [or any recognised 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 1 [or cosmetic] 3 [purchased by him or it] and to receive a report of such test or analysis signed by the Government Analyst. 4 [ Explanation .--For the purposes of this section and section 32, "recognised consumer association means a voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or any other law for the time being in force.]

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