70. [ Form of license to repack or manufacture drugs other than those specified in Schedules C and C(1) [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]
.-Licenses for repacking of drugs against application in Form 24-B shall be granted in Form 25-B, licenses for manufacture of drugs included in Schedule X against application in Form 24-F shall be granted in Form 25-F and licenses for manufacture of drugs against application in Form 24 shall be granted in Form 25.][70-A. Form of loan license to manufacture for sale [or for distribution] [Added by S.R.O. 2136, dated 15.6.1957 and Notification No. F. 1.22/59-D, dated 6.5.1960 (w.e.f. 14.5.1960).][of drugs other than those [specified in Schedules C, C(1) and X ] [Added by S.R.O. 2136, dated 15.6.1957 and Notification No. F. 1.22/59-D, dated 6.5.1960 (w.e.f. 14.5.1960).][.-A loan license to manufacture for sale [or for distribution] [Added by S.R.O. 2136, dated 15.6.1957 and Notification No. F. 1.22/59-D, dated 6.5.1960 (w.e.f. 14.5.1960).][of drugs other than those specified in [Schedules C, C(1) and X ] [Added by S.R.O. 2136, dated 15.6.1957 and Notification No. F. 1.22/59-D, dated 6.5.1960 (w.e.f. 14.5.1960).][shall be issued in Form 25-A.] [Added by S.R.O. 2136, dated 15.6.1957 and Notification No. F. 1.22/59-D, dated 6.5.1960 (w.e.f. 14.5.1960).]
