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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1) in The Drugs and Cosmetics Rules, 1945

(1)A licence issued in Form 25, Form 25B and Form 25F shall remain valid if the licencee deposits a licence retention fee referred to in sub-rule (2) before the expiry of a period of every succeeding five years from the date of its issue, unless, it is suspended or cancelled by the licensing authority.