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[Cites 0, Cited by 7] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(6) in The Drugs And Cosmetics Act, 1940

(6)Where an Inspector seizes any record, register, document or any other material object under clause (cc) of sub-section (1) of section 22, he shall, as soon as may be, inform a Judicial Magistrate and take his orders as to the custody thereof.