Section 75A(4) in The Drugs and Cosmetics Rules, 1945
(4)If the licensing authority is satisfied that a loan license is defaced, damaged or lost, he may, on payment of a fee of rupees one thousand, issue a duplicate copy of loan license.] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001).][* * *] [Rule 75-B omitted by G.S.R. 944(E), dated 21.9.1988 (w.e.f. 21.9.1988).]
