Section 61(3) in The Drugs and Cosmetics Rules, 1945
(3)[ A license [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).] [to sell, stock, exhibit or offer for sale or distribute] [Substituted by G.S.R. 788(E), dated 10.10.1985 (w.e.f. 10.10.1985).] [drugs specified in Schedule X by retail or by wholesale shall be issued in Form 20-F or Form 20-G as the case may be. [Substituted by G.S.R. 462(E), dated 22.6.1982 (w.e.f. 22.6.1982).]
