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[Cites 0, Cited by 12] [Section 23(5)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5)(b) in The Drugs And Cosmetics Act, 1940

(b)if he seizes the stock of the drug or cosmetic, he shall as soon as may be, inform a Judicial Magistrate and take his orders as to the custody thereof;