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

Union of India - Subsection

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

(b)any Ayurvedic, Siddha or Unani drug deemed to be spurious under section 33EEA, shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which shall not be less than fifty thousand rupees or three times the value of the drugs confiscated, whichever is more: