Section 85I(2) in The Drugs and Cosmetics Rules, 1945
(2)[ A licensee whose license has been suspended or canceled may, within three months of the date of the order under sub-rule (1), prefer an appeal against that order to the State Government, which shall decide the same.] [Substituted by G.S.R. 926, dated 24.6.1977 (w.e.f. 16.7.1977).]
