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] [Section 106A] [Entire Act] Union of India - Subsection Section 106A(C) in The Drugs and Cosmetics Rules, 1945 (C)No Homeopathic medicine containing a single ingredient shall bear a proprietary name on its label.] [Inserted by S.O. 2139, dated 5.6.1972 (w.e.f. 12.8.1972).]
