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 2] [Entire Act]

Union of India - Subsection

Section 2(h) in The Drugs (Prices Control) Order, 1995

(h)"formulation" means a medicine processed out of, or containing one or more bulk drug or drugs with or without the use of any pharmaceutical aids, for internal or external use for or in the diagnosis, treatment, mitigation or prevention of disease in human beings or animals, but shall not include-
(i)any medicine included in any bona fide Ayurvedic (including Siddha) or Unani (Tibb) systems of medicines;
(ii)any medicine included in the Homeopathic system of medicine; and
(iii)any substance to which the provisions of the Drugs and Cosmetics Act, 1940 (23 of 1940) do not apply;