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Jharkhand HC Seeks Response on Controlling Price of Critical Medical Equipments - (11 Jun 2021)

CIVIL

Jharkhand High Court has sought Centre's response on the action taken by its competent authority for controlling the price of critical medical equipments such as pulse Oximeters and oxygen concentrators included under the Drugs Price Control Order, 2013, in a petition seeking directions on the Centre and State to bring the Medical Devices under price control by invoking section 3 of Essential Commodities Act, 1955 and National Disaster Management Act, 2005.

Tags : JHARKHAND HIGH COURT   CONTROLLING PRICE OF CRITICAL MEDICAL EQUIPMENTS  

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