Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe || Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments || Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them || SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances || Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy || Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services || Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required || Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case || Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection || MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations

Cabinet approves MoU with Myanmar for cooperation in the field of Traditional Systems of Medicine- (Press Information Bureau) (24 Aug 2016)

MANU/PIBU/0713/2016

Law of Medicine

The Union Cabinet chaired by the Prime Minister Shri Narendra Modi has given its approval for the signing of a Memorandum of Understanding (MoU) between India and Myanmar in the field of Traditional Systems of Medicine.

The MoU will provide structured frame work for cooperation between the two countries for promotion of AYUSH/Traditional Systems of Medicine in Myanmar. It will boost the importance of AYUSH systems of medicine and conservation, production and standardisation.

Tags : MOU APPROVAL MEDICINE TRADITIONAL

Share :