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[Cites 0, Cited by 0] [Section 74A] [Entire Act]

Union of India - Subsection

Section 74A(1) in The Drugs and Cosmetics Rules, 1945

(1)The license in Form 25-A shall be deemed to be canceled or suspended, if the license owned by the licensee in Form 25 whose manufacturing facilities have been availed of by the licensee is canceled or suspended, as the case may be, under these rules.