Section 2(d) in The Drugs and Cosmetics Rules, 1945
(d)"Form" means a form set forth in Schedule A;(dd)[ "Homeopathic medicines" include any drug which is recorded in Homeopathic proving or therapeutic efficacy of which has been established through long clinical experience as recorded in authoritative Homeopathic literature of India and abroad and which is prepared according to the techniques of Homeopathic pharmacy and covers combination of ingredients of such Homeopathic medicines but does not include a medicine which is administered by parenteral route;] [Substituted by S.O. 4816, dated 19.11.1969 (w.e.f. 6.12.1969).]
