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[Cites 0, Cited by 0] [Section 122DA(2)] [Section 122DA] [Entire Act]

Union of India - Subsection

Section 122DA(2)(a) in The Drugs and Cosmetics Rules, 1945

(a)human clinical trials (Phase-I) on a new drug shall be made to the licensing authority in Form 44 accompanied by a fee of fifty thousand rupees and such information and data as required under Schedule Y;