Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 122DAB] [Entire Act] Union of India - Subsection Section 122DAB(1) in The Drugs and Cosmetics Rules, 1945 (1)In the case of an injury occurring to the clinical trial subject, he or she shall be given free medical management as long as required.]
