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SC Stays Ministry of Ayush’s Notification Omitting Rule 170 of the Drugs and Cosmetics Rules, 1945 - (28 Aug 2024)

LAW OF MEDICINE

Supreme Court has stayed Ministry of Ayush’s notification issued on 1 July, 2024 whereunder, the Drugs (Fourth Amendment) Rules 2024, have been notified, stating that Rule 170 of the Drugs and Cosmetics Rules 1945 shall stand omitted.

Tags : SUPREME COURT   MINISTRY OF AYUSH   NOTIFICATION  

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