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[Cites 0, Cited by 0] [Section 138] [Entire Act]

Union of India - Subsection

Section 138(4) in The Drugs and Cosmetics Rules, 1945

(4)[ A fee of [rupees two hundred and fifty] [Substituted by G.S.R. 331(E), dated 8.5.1984 (w.e.f. 8.5.1984).] [shall be paid for duplicate copy of a license issued under sub-rule (1), if the original is defaced, damaged or lost.] [Substituted by G.S.R. 331(E), dated 8.5.1984 (w.e.f. 8.5.1984).]