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[Cites 0, Cited by 0] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(2) in The Drugs and Cosmetics Rules, 1945

(2)A licensee whose license has been suspended or canceled may appeal within a period of three months from the date of the order to the State Government which shall after considering the appeal, pass orders, and such orders shall be final.