SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest  ||  SC: Service Rendered Before Regularization Must Be Counted for Pension Benefits  ||  SC: Rajpal Yadav gets Relief from Surrender in Cheque Bounce Case Subject to Rs. 5 Crore Deposit  ||  Gauhati High Court: Local NGOs Cannot Lock Homes Over Alleged Liquor Law Violations  ||  Madras High Court: Environmental, PCB Clearances Not Needed for Medical Essentiality Certificate  ||  Tripura HC: Police Report Not Contemplated By Rules Alone Cannot Be Basis to Deny Premature Release  ||  P&H HC: Senior Citizens Act cannot Remove Estranged Daughter-In-Law from Shared Home  ||  P&H HC: Foreign Licence Alone Does Not Authorize Driving in India  ||  Allahabad HC: Parental Concern Cannot Override Adult’s Choice of Life Partner  ||  Calcutta HC: Defamation Injunction Requires Truth Defence to Be Clearly Unsustainable    

Patna High Court Questions Government on Guidelines on E-Pharma - (08 Aug 2019)

LAW OF MEDICINE

Patna High Court has questioned the Government over delay in finalising the amendments to the Drugs and Cosmetics Rules, 1945, by the Ministry of Health and Family Welfare that would set the conditions and rules for e-pharma companies to conduct business in the country.

Tags : PATNA HIGH COURT   E-PHARMA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved