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[Cites 0, Cited by 24] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(6) in The Insecticides Act, 1968

(6)The Insecticide Inspector shall restore one portion of a sample so divided or one container, as the case may be, to the person from whom he takes it and shall retain the remainder and dispose of the same as follows:-
(i)one portion or container, he shall forthwith send to the Insecticide Analyst for test or analysis; and
(ii)the second, he shall produce to the Court before which proceedings, if any, are instituted in respect of the insecticide.