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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(1) in The Drugs and Cosmetics Rules, 1945

(1)Where any person has been convicted for contravening any of the provisions of Chapter IV of the Act or any rule made thereunder, the stock of the drug in respect of which the contravention has been made shall be liable to confiscation.