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 30AA] [Entire Act] Union of India - Subsection Section 30AA(1) in The Drugs and Cosmetics Rules, 1945 (1)No new Homeopathic medicine shall be imported except under and in accordance with the permission in writing of the licensing authority.
