Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 7] [Entire Act] Union of India - Subsection Section 7(b) in The Drugs And Magic Remedies (Objectionable Advertisements) Act, 1954 (b)in the case of a subsequent conviction, with imprisonment which may extend to one year, or with fine, or with both.
