Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 129A] [Entire Act] Union of India - Subsection Section 129A(5) in The Drugs and Cosmetics Rules, 1945 (5)A fee of one hundred US dollars or its equivalent shall be paid for a duplicate copy of the Registration Certificate, if the original Is defaced, damaged or lost.
