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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(2) in The Drugs and Cosmetics Rules, 1945

(2)[ A licensee whose license has been suspended or canceled may appeal to the State Government within three months of the date of the order.] [Substituted by S.O. 2482, dated 17.6.1969 (w.e.f. 28.6.1969).]