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[Cites 0, Cited by 0] [Section 30AA(2)] [Section 30AA] [Entire Act]

Union of India - Subsection

Section 30AA(2)(iii) in The Drugs and Cosmetics Rules, 1945

(iii)a combination of Homeopathic medicines containing one or more medicines which are not specified in any of the Pharmacopoeias referred to in clause (i) as Homeopathic medicines and also not recognized in authoritative Homeopathic literature as efficacious, under the conditions recommended.]