Section 122DAB(2) in The Drugs and Cosmetics Rules, 1945
(2)[ In case the injury occurring to the subject during the clinical trial, free medical shall be given as long as required or till such time it is established that the injury is not related to the clinical trial, whichever is earlier.] [Substituted by Notification No. G.S.R. 889(E) dated 12.12.2014 (w.e.f. 21.12.1945)]
