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[Cites 0, Cited by 5] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3)(b) in The Drugs And Cosmetics Act, 1940

(b)that he did not know and could not, with reasonable diligence, have ascertained that the drug or cosmetic in any way contravened the provisions of that section; and