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Supreme Court: Medical Devices Can be Included within Definition of “Drugs” - (29 Jan 2024)

LAW OF MEDICINE

Supreme Court while declining to interfere with Delhi High Court's ruling has upheld the Central Government notifications to include medical devices such as nebulizers, blood pressure monitoring devices, digital thermometers, and glucometers as ‘drugs’.

Tags : SUPREME COURT   MEDICAL DEVICES   NEBULIZERS   DIGITAL THERMOMETERS  

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