Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in Atomic Energy (Radiation Protection) Rules, 2004

(1)Practices such as deliberate addition of radioactive substances in foodstuffs, beverages, toys, personal ornaments, and cosmetics or any other commodity or product intended for ingestion, inhalation or percutaneous intake by, or application to, a human being and sale, import or export of such products shall not be permitted.