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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in Cigarettes (Regulation of Production, Supply and Distribution) Act, 1975

(1)No person shall, directly or indirectly, produce supply or distribute cigarettes unless every package of cigarettes produced supplied or distributed by him bears thereon, or on its label, the specified warning.