Legal Document View

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
[Cites 0, Cited by 0] [Section 85B(3)] [Section 85B] [Entire Act]

Union of India - Subsection

Section 85B(3)(c) in The Drugs and Cosmetics Rules, 1945

(c)[rupees two hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] plus an additional fee at the rate of [rupees one hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] per month or part thereof and an inspection fee of [rupees fifty] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] for the manufacture of potentised preparations from back potencies by pharmacies who are already licensed to sell Homeopathic medicines by retail.