Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 74] [Entire Act] Union of India - Section Section 4 in The Drugs And Cosmetics Act, 1940 4. Presumption as to poisonous substances.— Any substance specified as poisonous by rule made under Chapter III or Chapter IV or Chapter IVA shall be deemed to be a poisonous substance for the purpose of Chapter III or Chapter IV or Chapter IVA, as the case may be.
