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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(7) in The Drugs and Cosmetics Rules, 1945

(7)A fee of three hundred US dollars [or its equivalent in Indian rupees] [Inserted by G.S.R. 35(E), dated 20.1.2005 (w.e.f. 20.1.2005).] shall be paid for a duplicate copy of the Registration Certificate, if the original is defaced, damaged or lost.