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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(4) in The Drugs and Cosmetics Rules, 1945

(4)[ A fee of rupees one thousand shall be paid for duplicate copy of the license issued under sub-rule (1), sub-rule (2) or sub-rule (3), as the case may be, if the original license is defaced, damaged or lost.