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[Cites 0, Cited by 1] [Section 23(5)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5)(a) in The Drugs And Cosmetics Act, 1940

(a)he shall use all despatch in ascertaining whether or not the drug or cosmetic contravenes any of the provisions of section 18 and, if it is ascertained that the drug or cosmetic does not so contravene forthwith revoke the order passed under the said clause or, as the case may be, take such action as may be necessary for the return of the stock seized;