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Delhi HC Directs Centre to Consider Plea as Representation on Sale of Unlicensed Products - (11 Aug 2020)

CIVIL

Delhi High Court has directed the Union of India as well as the Indian Council of Medical Research to consider as representation a plea seeking formulation of rules and regulations to prohibit sale of unlicensed and uncertified products claiming to be COVID-19 compliant.

Tags : DELHI HIGH COURT   SALE OF UNLICENSED PRODUCTS  

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