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Union of India - Section

Section 9C in The Drugs And Cosmetics Act, 1940

9C. Misbranded cosmetics.—

For the purposes of this Chapter, a cosmetic shall be deemed to be misbranded—
(a)if it contains a colour which is not prescribed; or
(b)if it is not labelled in the prescribed manner; or
(c)if the label or container or anything accompanying the cosmetic bears any statement which is false or misleading in any particular.