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DHC Seeks Centre's Response in Plea Against Digital Thermometers, BP Monitors Being Notified as Drugs - (30 Sep 2019)

LAW OF MEDICINE

Delhi High Court(DHC) has sought the Centre's reply on a plea challenging its decision to notify blood monitoring devices, digital thermometers, nebulizers and glucometers as 'drugs' under the Drugs and Cosmetics Act,1940.The Court issued a notice to the Health Ministry whose notification has been challenged by an association representing manufacturers and traders of surgical and other medical equipment.

Tags : DHC   DIGITAL THERMOMETERS  

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