Section 85(3) in The Drugs and Cosmetics Rules, 1945
(3)[ A licensee whose license has been suspended or canceled by the Central License Approving Authority or licensing authority under sub-rule (1) or sub-rule (2), as the case may be, may within ninety days of the receipt of a copy of the order by him prefer an appeal to the Central Government or the State Government, as the case may be, and the Central Government or the State Government may after giving the licensee an opportunity of being heard, confirm, reverse or modify such order.] [Inserted by G.S.R. 615(E), dated 9.8.1994 (w.e.f. 9.8.1994) as corrected by G.S.R. 55(E), dated 7.2.1995.][Part VII-A] [Inserted by G.S.R. 1185, dated 18.8.1964 (w.e.f. 22.8.1964).] Manufacture For Sale [Or For Distribution] [Inserted By G.S.R. 788(E), Dated 10.10.1985 (W.E.F. 10.10.1985).] Of Homeopathic Medicines
