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[Cites 0, Cited by 0] [Section 122O] [Entire Act]

Union of India - Subsection

Section 122O(2) in The Drugs and Cosmetics Rules, 1945

(2)A licensee whose license has been suspended or canceled may, within three months of the date of the order under sub-rule (1) prefer an appeal against that order to the State Government or Central Government, which shall decide the same.