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[Cites 0, Cited by 4] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(b) in The Drugs And Cosmetics Act, 1940

(b)in the process of manufacture, preparation or conveyance some extraneous substance has unavoidably become intermixed with it: provided that this clause shall not apply in relation to any sale or distribution of the drug or cosmetic occurring after the vendor or distributor became aware of such intermixture.