Section 7 in The Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) (Punjab Amendment) Act, 2018
7. Insertion of new section 27-A in Central Act 34 of 2003.
- In the principal Act, after section 27, the following section shall be inserted, namely:-"27-A. Offence under section 4-A to be cognizable. - An offence under section 4-A shall be cognizable.".
