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[Cites 0, Cited by 2] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(a) in The Cigarettes And Other Tobacco Products (Prohibition Of Advertisement And Regulation Of Trade And Commerce, Production, Supply And Distribution) Act, 2003

(a)in the case of first conviction, with imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees or with both, and