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Union of India - Section

Section 91 in The Drugs and Cosmetics Rules, 1945

91. Duration of license.

- A license in Form 29 shall, unless sooner canceled, be in force for a period of [three years from the date of issue] [Substituted by Notification No. G.S.R. 103(E), dated 2.2.2017 (w.e.f. 21.12.1945).], and may thereafter be renewed for periods of one year at a time.