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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4)(c) in The General Grading and Marking Rules, 1988

(c)Where the article is seized for suspected counterfeiting of grade designation marks, attracting action under section 5 of the Act or suspected unauthorised marking with grade designation mark, attracting action under section 4 of the Act, the said officer may, after completing action as per (a) and (b) above, allow the remaining containers/packages to be opened in such a manner that the grade designation marks affixed on the containers/packages remain intact and the contents thereof may be returned to the concerned person from whom the consignment is seized. The empty containers bearing the grade designation mark shall be taken in custody by the said officer for proceeding under the Act;