Section 30(2)(a) in The Insecticides Act, 1968

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Union of India - Subsection

Section 30(2)(a) in The Insecticides Act, 1968

(a)there has been added thereto some innocuous substance or ingre-dient because the same is required for the manufacture or the preparation of the insecticide as an article of commerce in a state fit for carriage or consumption, and not to increase the bulk, weight or measure of the insecticide or to conceal its inferior quality or other defect; or

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Union of India - Subsection

Section 30(2)(a) in The Insecticides Act, 1968