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[Cites 0, Cited by 0] [Section 85B(2)] [Section 85B] [Entire Act]

Union of India - Subsection

Section 85B(2)(c) in The Drugs and Cosmetics Rules, 1945

(c)by a fee of [rupees two hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] for the manufacture of potentised preparations from back potencies by pharmacies which are already licensed to sell Homeopathic medicines by retail and an inspection fee of [rupees one hundred] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] for the first inspection or [rupees fifty] [Substituted by G.S.R. 601(E), dated 24.8.2001 (w.e.f. 24.8.2001). Earlier it was substituted by G.S.R. 779, dated 18.7.1980 (w.e.f. 26.7.1980).] in case of inspection for renewal of license.