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HP HC: Rule Making Power Under Drugs & Cosmetics Act Lies Exclusively With the Central Government - (04 Jul 2025)

CIVIL

Himachal Pradesh High Court has held that the rule making power under the Drugs & Cosmetics Act, 1940 lies exclusively with the Central Government. Thus, an Office Order or Standard Operating Procedure issued by the State Drug Controller is not sustainable in the eyes of law.

Tags : HP HIGH COURT   CENTRAL GOVERNMENT   STATE DRUG CONTROLLER  

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