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[Cites 0, Cited by 0] [Section 122DAB] [Entire Act]

Union of India - Subsection

Section 122DAB(6) in The Drugs and Cosmetics Rules, 1945

(6)The Sponsor, whether a pharmaceutical company or an institution shall give an undertaking along with the application for clinical trial permission to the Licensing Authority defined in clause (b) of Rule 21, to provide compensation in the case of clinical trial related injury or death for which subjects are entitled to compensation.