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Union of India - Section

Section 3B in The Insecticides Rules, 1971

3B. If the licensee wants to sell, stock or exhibit for sale or distribute any additional insecticides during the currency of the licence he may apply to the Licensing Officer for issuance of separate licences for each insecticide on payment of the prescribed fee.] [Substituted by G.S.R. 533(E), dated 6th August, 1993]

Renewal["4. An application for the renewal of a licence shall be made as laid down in rule 11.] [Inserted by G.S.R. 474(E), dated 24th July, 1976]"Triplicate"Form IX[See rule 24 (3)]Report of Insecticide Analyst