Section 160J(2) in The Drugs and Cosmetics Rules, 1945
(2)Any approved laboratory, whose approval has been suspended or withdrawn, may, within three months of the date of the order of suspension or withdrawal, appeal to the State Government which shall dispose of the appeal in consultation with a panel of competent persons appointed by the Department of Indian Systems of Medicine and Homoeopathy, Government of India in this behalf and notified in the Official Gazette.[Part XVII] [Added by Notification No. F. 1-23/6, dated 2.2.1970.] Labelling, Packing And Limit Of Alcohol In Ayurvedic (Including Siddha) Or Unani Drugs
