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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(b) in Drugs (Prices Control) Order, 2013

(b)seize any drug, alongwith the containers, packages or coverings in which the drug is found, in respect of which he suspects that any provision of this Order has been, is being, or is about to be contravened, and thereafter take all measures necessary for securing production of the drug, containers, packages or coverings, so seized, in a court of law and for their safe custody pending such production; (c) seize any document, such as, cash memo or credit memo books, books of account and records of purchase and sale of the drugs in respect of which he suspects that any provision of this Order has been, is being, or is about to be contravened.