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

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

Union of India - Subsection

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

(c)Every application in Form 24 shall be made upto ten items for each category of drugs [referred to in Schedule M relating to pharmaceuticals products and Schedule M-III relating to medical devices and in-vitro diagnostics] [Substituted 'categorized in Schedule M and Schedule M-III' by Notification No. G.D.R. 640(E), dated 29.6.2016 (w.e.f. 21.12.1945).] 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 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).]]

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Union of India - Subsection

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