Section 78(8) in The Drugs and Cosmetics Rules, 1945
(8)[ No advertisement of the drugs specified in Schedule H, Schedule H1 and Schedule X shall be made except with the previous sanction of the Central Government.] [Inserted by Notification No. G.S.R. 289(E), dated 15.4.2015 (w.e.f. 21.12.1945)]
