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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(4) in The Drugs and Cosmetics Rules, 1945

(4)The fees shall be paid through a challan in the Bank of Baroda, Kasturba Gandhi Marg, New Delhi-110001 or any other branch or branches of Bank of Baroda, or any other bank, as notified, from time to time, by the Central Government, to be credited under the Head of Account "0210-Medical and Public Health, 04-Public Health, 104-Fees and Fine."] [Substituted by G.S.R. 604(E), dated 24.8.2001 (w.e.f. 1.1.2003).][34-A. Application for license to import small quantities of new drugs by a Government Hospital or Autonomous Medical Institution for the treatment of patients. [Substituted by G.S.R. 604(E), dated 24.8.2001 (w.e.f. 1.1.2003).]