Section 24(3) in The Drugs and Cosmetics Rules, 1945
(3)[ A fee of two hundred and fifty rupees shall be paid for a duplicate copy of the license issued under this rule, if the original is defaced, damaged or lost.] [Substituted by G.S.R. 604(E), dated 24.8.2001 (w.e.f. 1.1.2003).][24-A. Form and manner of application for Registration Certificate. [Inserted by G.S.R. 604(E), dated 24.8.2001 (w.e.f. 1.1.2003).]
