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 122DA] [Entire Act]

Union of India - Subsection

Section 122DA(1) in The Drugs and Cosmetics Rules, 1945

(1)No clinical trial for a new drug, whether for clinical investigation or any clinical experiment by any institution, shall be conducted except under, and in accordance with, the permission, in writing, of the licensing authority defined in clause (b) of rule 21.