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 36A] [Entire Act] Union of India - Subsection Section 36A(2) in The Drugs and Cosmetics Rules, 1945 (2)The drugs shall not be prohibited for import and permitted to be marketed in the country with residual shelf life of one year or more.] [Inserted by S.R.O. 560, dated 3.3.1955.]
