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J&K&L HC: Dealer/ Distributor Not Liable if he Acquires Drug from a Licensed Manufacturer - (05 Aug 2022)

LAW OF MEDICINE

Jammu and Kashmir and Ladakh High Court has held that a person, other than a manufacturer of a drug, cannot be held liable for contravention of Section 18 of the Drugs and Cosmetic Act if he shows that he has acquired the drug or cosmetic from a duly licensed manufacturer.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   DRUG AND COSMETIC   LICENSED MANUFACTURER  

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