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

Union of India - Subsection

Section 140(3) in The Drugs and Cosmetics Rules, 1945

(3)If the licence holder fails to pay licence retention fee on or before the due date as referred to in sub-rule (1), he shall be liable to pay licence retention fee along with a late fee calculated at the rate of two per cent. of the licence fee for every month or part thereof up to six months, and in the event of non-payment of such fee, the licence shall be deemed to have been cancelled.][141 to 141AA. [Omitted by Notification No. G.S.R. 1337(E), dated 27.10.2017 (w.e.f. 21.12.1945).]***]
141. Certificate of renewal.- The certificate of renewal of a license in Form 32 shall be issued in Form 33.141A. [ Certificate of renewal of loan license. [Added by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).]- The certificate of renewal of a license in Form 32-A shall be issued in Form 33-A.141AA. Duration of a loan license.- An original loan license in Form 32-A or a renewed loan license in Form 33-A, unless sooner suspended or canceled, shall be[valid for a period of five years on and from the date on which][it is granted or renewed:Provided that if the application for the renewal of a license is made before its expiry, or if the application is made within six months of its expiry after payment of the additional fee, the license shall continue to be in force until orders are passed on the application. The license shall be deemed to have expired if the application for its renewal is not made within six months of its expiry.] [Added by G.S.R. 444, dated 31.3.1973 (w.e.f. 28.4.1973).]