Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(2) in The Drugs and Cosmetics Rules, 1945

(2)The container of a medicine for internal use made up ready for the treatment of human ailments shall, if it is made up from a substance specified in Schedule E(1), be labelled conspicuously with the words "Caution: to be taken under medical supervision" both in English and Hindi languages.