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[Cites 0, Cited by 3] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Insecticides Act, 1968

(1)Where any person has been convicted under this Act for contravening any of the provisions of this Act or of the rules made thereunder, the stock of the insecticide in respect of which the contravention has been made, shall be liable to confiscation.