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SC Converts Doctor’s Punishment From Imprisonment to Fine For Not Disclosing Medicine Manufacturer - (16 Feb 2024)

CRIMINAL

SC while setting aside the sentence of imprisonment imposed on a doctor, has imposed fine of Rs. 1 Lakh, for the offence under Section 18(A) read with Section 28 of the Drugs and Cosmetics Act, 1940, for not disclosing the name of the manufacturer from whom the medicines in his clinic were procured.

Tags : SUPREME COURT   MANUFACTURER   S. 28 OF DRUGS AND COSMETICS ACT  

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