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[Cites 0, Cited by 0] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(2) in The Drugs and Cosmetics Rules, 1945

(2)No drug may purport or claim to procure or assist to procure, or may convey to the intending user thereof any idea that it may procure or assist to procure, miscarriage in women.[* * *][Part IX-A] [Inserted by G.S.R. 1185, dated 18.8.1964 (w.e.f. 22.8.1964).] Labelling And Packing Of Homeopathic Medicines