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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

Union of India - Subsection

Section 67A(3) in The Drugs and Cosmetics Rules, 1945

(3)[ If the original license is either defaced, damaged or lost, a duplicate copy thereof may be issued on payment of [a fee of rupees fifty] [Inserted by G.S.R. 665, dated 6.5.1977 (w.e.f. 28.5.1977).].]