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[Cites 0, Cited by 0] [Section 74A] [Entire Act]

Union of India - Subsection

Section 74A(7) in The Drugs and Cosmetics Rules, 1945

(7)[ No advertisement of the drugs specified in Schedule H, Schedule H1 and Schedule X shall be made except with the previous sanction of the Central Government.] [Inserted by Notification No. G.S.R. 289(E), dated 15.4.2015 (w.e.f. 21.12.1945)]