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[Cites 0, Cited by 0] [Section 75A] [Entire Act]

Union of India - Subsection

Section 75A(3) in The Drugs and Cosmetics Rules, 1945

(3)[ Subject to the provisions of sub-rule (2), the application for manufacture of more than ten items of each category of drugs on a loan license, shall be accompanied by an additional fee at the rate of rupees three hundred for each additional item of drugs.