Section 156A in The Drugs and Cosmetics Rules, 1945
156A. [ Duration of loan license. [Inserted by G.S.R. 376(E), dated 20.7.1978 (w.e.f. 20.7.1978).]
- An original loan license in Form 25-E or a renewed loan license in Form 26-E, unless sooner suspended or canceled, shall be [valid for a period of [five years] from the date of its issue][or renewal:Provided that if the application for the renewal of a loan license is made in accordance with rule 153-A, the loan license shall continue to be in force until orders are passed on the application. The license shall be deemed to have expired, if application for its renewal is not made within three months of its expiry.] [Inserted by G.S.R. 376(E), dated 20.7.1978 (w.e.f. 20.7.1978).]
