Section 84A in The Drugs and Cosmetics Rules, 1945
84A. [ Provisions for appeal to the State Government or Central Government by party whose license has not been granted [***] [Substituted by G.S.R. 923(E), dated 14.12.1992 (w.e.f. 14.12.1992) as corrected by G.S.R. 373(E), dated 13.4.1993.].
- Any person who is aggrieved by the order passed by the licensing authority or the Central License Approving Authority, as the case may be, refusing to [grant [***] [Substituted by G.S.R. 119(E), dated 11.3.1996 (w.e.f. 11.3.1996).] a license under this Part][, may within thirty days from the date of receipt of such order, appeal to the State Government or Central Government, as the case may be, and the State Government or the Central Government may, after such enquiry into the matter, as is considered necessary and after giving the said person an opportunity for representing his views, may pass such order in relation thereto as it thinks fit.] [Substituted by G.S.R. 923(E), dated 14.12.1992 (w.e.f. 14.12.1992) as corrected by G.S.R. 373(E), dated 13.4.1993.]
