Section 69A(4) in The Drugs and Cosmetics Rules, 1945
(4)[ If the licensing authority is satisfied that a loan license is defaced, damaged or lost or otherwise rendered useless, he may, on payment of [a fee of rupees one thousand] [Added by S.O. 3868, dated 26.10.1968 (w.e.f. 2.11.1968).] [issue a duplicate license.] [Amended by S.R.O. 2136, dated 15.6.1957.][* * *] [Rule 69-B omitted by G.S.R. 944(E), dated 21.9.1988 (w.e.f. 21.9.1988).]
