Section 19(2)(a) in The Drugs And Cosmetics Act, 1940

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Union of India - Subsection

Section 19(2)(a) in The Drugs And Cosmetics Act, 1940

(a)there has been added thereto some innocuous substance or ingredient because the same is required for the manufacture or preparation of the drug or cosmetic as an article of commerce in a state fit for carriage or consumption, and not to increase the bulk, weight or measure of the drug or cosmetic or to conceal its inferior quality or other defects; or

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Union of India - Subsection

Section 19(2)(a) in The Drugs And Cosmetics Act, 1940