Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 134A in The Drugs and Cosmetics Rules, 1945 134A. [ Prohibition of import of cosmetics containing hexachlorophene. [Inserted by G.S.R. 116, dated 15.1.1975 (w.e.f. 25.1.1975).] - No cosmetic containing hexachlorophene shall be imported.]
