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[Cites 0, Cited by 2] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(3) in The Insecticides Act, 1968

(3)[Where an Insecticide Inspector takes any sample of an insecticide, he shall issue a receipt therefor stating therein that the fair price of such sample shall be tendered if the sample, after test or analysis is not found to be misbranded and the Insecticide Analyst has reported to that effect and on such price having been tendered may require a written acknowledgment therefor.]