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[Cites 0, Cited by 1] [Section 36AC(1)] [Section 36AC] [Entire Act]

Union of India - Subsection

Section 36AC(1)(a) in The Drugs And Cosmetics Act, 1940

(a)every offence, relating to adulterated or spurious drug and punishable under clauses (a) and (c) of sub-section (1) of section 13, clause (a) of sub-section (2) of section 13, sub-section (3) of section 22, clauses (a) and (c) of section 27, section 28, section 28A, section 28B and sub-sections (1) and (2) of section 30 and other offences relating to adulterated drugs or spurious drugs, shall be cognizable.