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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2)(b) in The Drugs and Cosmetics Rules, 1945

(b)Every application in Form 24-F shall be made up to ten items for each category of drugs categorized in Schedule M and shall be accompanied by a license fee of rupees six thousand and an inspection fee of rupees one thousand and five hundred for every subsequent inspection [***] [Omitted 'or for the purpose of renewal of the license' by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]