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[Cites 0, Cited by 0] [Section 33I(1)] [Section 33I] [Entire Act]

Union of India - Subsection

Section 33I(1)(a) in The Drugs And Cosmetics Act, 1940

(a)any Ayurvedic, Siddha or Unani drug—
(i)deemed to be misbranded under section 33E,
(ii)deemed to be adulterated under section 33EE, or
(iii)without a valid licence or in violation of any of the conditions thereof, as required under section 33EEC, shall be punishable with imprisonment for a term which may extend to one year and with fine which shall not be less than twenty thousand rupees or three times the value of the drugs confiscated, whichever is more;