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Union of India - Section

Section 23 in The Drugs and Cosmetics Rules, 1945

23. [ Import licenses. [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]

- An import license in Form 10 shall be required for [Added by S.O. 2889, dated 2.7.1969 (w.e.f. 19.7.1969).] [import of drugs] [Substituted by G.S.R. 604(E), dated 24.8.2001, for " import of any biological or other special product specified in Schedule C or C(1)" (w.e.f. 1.1.2003).] [, excluding those specified in Schedule X, and an import license in Form 10-A shall be required for the import of drugs specified in Schedule X.] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]