Section 150K(2) in The Drugs and Cosmetics Rules, 1945
(2)Any approved institution whose approval has been suspended or withdrawn may within three months of the date of the order, appeal to the State Government which shall dispose of the appeal in consultation with a panel of competent persons appointed by it in this behalf and notified in the Official Gazette.[Part XVI] [Added by Notification No. F. 1-23/6, dated 2.2.1970.] Manufacture For Sale Of Ayurvedic (Including Siddha) Or Unani Drugs
