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[Cites 0, Cited by 0] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(1) in The Drugs and Cosmetics Rules, 1945

(1)A licence issued under Form 32, Form 32A and Form 33 shall remain valid if the licencee deposits a licence retention fee referred to in sub-rule (2) before the expiry of period of every succeeding five years from the date of its issue, unless, it is suspended or cancelled by the licensing authority.