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

Union of India - Subsection

Section 23(2) in The Drugs And Cosmetics Act, 1940

(2)Where the price tendered under sub-section (1) is refused or where the Inspector seizes the stock of any drug or cosmetic under clause (c) of section 22, he shall tender a receipt therefor in the prescribed form.