Section 21(a) in The Drugs and Cosmetics Rules, 1945
(a)[ "import license" means either a license in Form 10 to import drugs [* * *] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [, excluding those specified in Schedule X, or a license in Form 10-A to import drugs specified in Schedule X;] [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]
