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Bom. HC Quashes Orders Cancelling Johnson & Johnson's License for Baby Powder Production - (11 Jan 2023)

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Bombay High Court while quashing Maharashtra Food and Drug Administration’s orders cancelling Johnson and Johnson’s license to manufacture its baby powder at Mulund factory, has observed that FDA's action was unreasonable and arbitrary.

Tags : BOMBAY HIGH COURT   JOHNSON AND JOHNSON   BABY POWDER   LICENSE  

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