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[Cites 0, Cited by 8] [Section 27A] [Entire Act]

Union of India - Subsection

Section 27A(i) in The Drugs And Cosmetics Act, 1940

(i)any cosmetic deemed to be spurious under section 17D or adulterated under section 17E shall be punishable with imprisonment for a term which may extend to three years and with fine which shall not be less than fifty thousand rupees or three times to value of the cosmetics confiscated, whichever is more;