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SC Junks PILs by Dinesh Thakur, Ranbaxy Whistleblower - (11 Mar 2016)

Supreme Court has dismissed public interest litigations (PILs) filed by former Ranbaxy Executive Dinesh Thakur challenging certain rules under Drugs and Cosmetics Act and seeking creation of a framework for the recall of drugs and a commission to examine faulty drug approvals.

Tags : SUPREME COURT   RANBAXY WHISTLEBLOWER  

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